Ravindra Singh, J. - (1.) Heard Sri N.I. Jafri, learned Counsel for the applicant and the learned A.G.A.
(2.) This application is filed by the applicant Sanjay with the prayer that he may be released on bail in Case Crime No. 186 of 2004 (Case No. 6 of 2005) under sections 18/20 of the N.D.P.S. Act, P.S. Railway Road, District Meerut.
(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Sri Ashok Kumar Sisodiya, Station Officer, Railway Road Meerut on 23.10.2004 at 7.50 p.m. in respect of the incident which had occurred on 23.10.2004 at 6.10 p.m.;