BISHAN SINGH MEHRA Vs. STATE OF UTTARAKHAND
LAWS(UTN)-2021-7-14
HIGH COURT OF UTTARAKHAND
Decided on July 15,2021

Bishan Singh Mehra Appellant
VERSUS
STATE OF UTTARAKHAND Respondents

JUDGEMENT

ALOK KUMAR VERMA,J. - (1.)This bail application has been filed for grant of regular bail in connection with Case Crime No.04 of 2020, registered with Police Station-Reetha Sahib, District Champawat for the offence under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, "the Act, 1985").
(2.)On 30.10.2020 at 01.10 hrs., the informant Sub-Inspector Kundan Singh Rathore lodged an F.I.R. against the present applicant. According to the F.I.R., on 29.10.2020, the informant, Sub-Inspector Kundan Singh Rathore alongwith other police personnel were present for routine-check at Sisini Tiraha (trijunction). The police party saw the applicant. He had a bag. On seeing the police party, the applicant tried to return back. On suspicion, he was apprehended by the police at 22.05 hrs. The applicant was searched. The bag was recovered from his possession. The said bas was opened. One kilogram charas was found in his bag.
(3.)Heard Mr. B.M. Pingal, the learned counsel for the applicant and Mr. Ranjan Ghildiyal, learned A.G.A. for the State through Video Conferencing.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.