RAJESH RAUNIYAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. Heard Sri Dinesh Kumar Pandey, learned counsel for the applicant and Sri Anit Kumar Shukla, learned A.G.A. for the State and perused the material placed on record.

(2.) Applicant seeks bail in Case Crime No. 81 of 2023, U/S 8/22/23 of The Narcotic Drugs And Psychotropic Substances Act, 1985, Police Station- Thuthibari, District -Maharajganj, during the pendency of trial.

(3.) As per the allegations of the FIR, 400 ampules of 2 ml each of buprenorphine injection and 440 ampules of 2 ml each of diazepam injection were recovered from the possession of the applicant, which was being carried in his bag on 23/4/2023.