HIMANSHU SINGH Vs. STATE

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure ('CrPC') filed on behalf of Himanshu Singh, the applicant, seeks grant of regular bail in case FIR No. 171/2022 dtd. 25/3/2022 under Ss. 20/29/61/85 of the Narcotics Drugs and Psychotropic Substances Act, 1985 ('NDPS Act') and Sec. 201 of the Indian Penal Code, 1860 ('IPC'), registered at PS Kotla Mubarakpur.

(2.) Briefly stated, the facts relevant for adjudication of the present application are as under:

(3.) The present FIR was initially registered against Raghav Mandal on 25/3/2022 under Ss. 20/61/85 of the NDPS Act. Subsequently, a chargesheet was filed on 20/5/2022 under Sec. 20/61/85/29 of the NDPS Act, arraying the applicant as accused, in addition to Raghav Mandal. By way of a supplementary chargesheet filed on 23/5/2022, the applicant was also charged under 201 of the IPC and co-accused Lal Vedant Nath Shah Deo was chargesheeted under Ss. 20/61/85/29 of the NDPS Act and 201 of the IPC.