WASU DHIR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 52.60 grams of heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 73 of 2019, dated Sep. 20, 2019, registered under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (herein after referred as the "NDPS Act"), in the file of Police Station Kandaghat, Distt. Solan, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.

(2.) Status report(s) stand filed. I have seen the status report(s) as well as the police file to the extent it was necessary for deciding the present petition, and the police file stands returned to the police official.

(3.) I have heard learned Counsel appearing on behalf of the petitioner and the learned Additional Advocate General for the respondent-State.