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.
