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Judgment
Pankaj Purohit, J
By means of the present writ petition, petitioner has put to challenge the impugned FIR No.0547 of 2025 dated 10.08.2025, under Sections 8/21of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered with Police Station Manglour, District Haridwar and further for a direction to respondents not to arrest the petitioner in pursuant to the aforesaid FIR.
It is contended by learned counsel for the petitioner that as per the FIR version, the contraband i.e. Smack was recovered from the possession of co-accused namely Babloo and the quantity of the said contraband was 6.24 gm and the co-accused Babloo has named the petitioner and it is only on that premise, the petitioner is also wanted in connection with the aforesaid first information report.
Per contra, learned State Counsel has submitted that the co-accused Babloo, from whom the recovery has been made, has disclosed in his statement that he got the said contraband from the petitioner-Mohan Das @ Mohan Lal, therefore, his name was also implicated in the impugned FIR.
Having heard the rival submissions made by learned counsel for the parties and from perusal of the first information report, it transpires that the petitioner supplied 6.24 gram of Smack to the co-accused Babloo, hence, allegations made in the first information report are very serious and discloses commission of offence. Since, prima-facie, the offence is made out against the petitioner, no interference is warranted by this Court. Accordingly, the present criminal writ petition is dismissed in-limine.
Pending application, if any, stands disposed of accordingly.