MATEEN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anuj Dayal, learned counsel for the applicant, Sri Manish Kumar Pandey, learned A.G.A-I for the State and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 454 of 2023, under Ss. 8/21 of Narcotic Drugs and Psychotropic Substances Act, registered at Police Station Haiderabad, District Lakhimpur Kheri.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 5/11/2023 alleging that the applicant was apprehended on the basis of information received from an informer and he confessed that he was carrying alprasafe intoxicating powder. The applicant was told about his rights provided under Sec. 50 of Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'the NDPS Act'), whereupon he stated that he wants to get searched in presence of some officer. The Circle Officer, Mohammadi was given an information upon which he came to the spot and the applicant was searched in presence of Circle Officer, whereupon 276 grams intoxicating powder was found from the right hand side pocket of his pants. 50 grams intoxicating powder was taken apart and packed in separate bags for being tested.