Subhan Vs State Of Uttarakhand And Others

Uttarakhand High Court 5 Nov 2024 Writ Petition Criminal No. 764 Of 2024 (2024) 11 UK CK 0080
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition Criminal No. 764 Of 2024

Hon'ble Bench

Pankaj Purohit, J

Advocates

Mohd. Safdar, M.S. Bisht

Final Decision

Dismissed

Acts Referred
  • Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21
  • Constitution Of India, 1950 - Article 226

Judgement Text

Translate:

Pankaj Purohit, J

1. By means of this writ petition, the petitioner has impugned FIR No.0552 of 2024 dated 29.06.2024 under Sections 21 and 8 of N.D.P.S. Act, 1985

lodged in Police Station Manglaur, District Haridwar.

2. On perusals of the FIR, it transpires that prima facie offence is made out against the petitioner.

3. Since the accused is involved in N.D.P.S. and has got criminal history, therefore, this Court does not want to exercise its discretionary jurisdiction

under Article 226 of the Constitution of India.

4. Accordingly writ petition is dismissed in limine.

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Case Metadata
  • Ck Citation: (2024) 11 UK CK 0080
  • Coram: Pankaj Purohit, J
  • Bench: Single Bench
  • Advocates: Mohd. Safdar, M.S. Bisht
  • Result: Dismissed
Referenced Acts & Sections
  • Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21
  • Constitution Of India, 1950 - Article 226
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