PAWAN KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER is involved under Section 20 of the Narcotic Drugs and Psychotropic Substances Act 1985 in short, `the Act' in FIR No. 60 of 2010 registered on 6th August, 2010 in Police Station Darlaghat. Presently he is lodged in Judicial custody.

(2.) THE challan has been presented in the Court for his trial. THE petitioner was refused bail by the learned trial Court as such moved the instant application under Section 439 of the Code of Criminal Procedure, for his enlargement on bail.

(3.) THEREFORE, the case of the petitioner has to be approached and decided, for bail on its general principles. Petitioner is a local resident of Tehsil Sunni, District Shimla. He has roots in the society. The learned Additional Advocate General states at the Bar that as per the report of the Police, petitioner is not involved in a similar case or in any other criminal case, but he objected to the grant of bail to the petitioner as there is possibility of carrying on the same activity by him. The reason for such an apprehension, has not been brought before this Court.