BA1/2305/2020
2022 Latest Caselaw 1952 UK

Citation : 2022 Latest Caselaw 1952 UK
Judgement Date : 1 July, 2022

Uttarakhand High Court

BA1/2305/2020 on 1 July, 2022

BA1 No.2305 of 2020
With
BA1 No.179 of 2022
With
BA1 No.822 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Rakesh Kumar Verma, Advocate assisted by Mr. Lokendra Dobhal, Advocate for the applicant.

Mr. Lalit Miglani, A.G.A. for the State. After arguing at a length, learned counsel for the applicant referred to the judgment in the case of Bail Application 1 136 /2021, Mohd. Ahsan Vs. Customs, decided by the Hon'ble High Court of Delhi on 25.06.2021. He referred to the words, "manufactured drugs."

The Court wanted to know as to whether the psychotropic substance, allegedly recovered in the instant case, falls in the definition of manufactured drugs?

He seeks time. According to him, he will have to trace the notification.

List these matters on 15.07.2022.

(Ravindra Maithani J.) 01.07.2022

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