RAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Apprehending his imminent arrest on being arraigned as an accused in FIR number 0062/2020, registered under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in Police Station, Anni, District Kullu, HP, disclosing non-bailable offences, for allegedly cultivating 645 number of opium plants allegedly in his agricultural fields situated in Village Kanshan, Post Office Kamand, Tehsil Anni, District Kullu, Himachal Pradesh, the petitioner has come up under section 438 CrPC, seeking anticipatory bail.

(2.) While issuing notices to the State, the Court had requested Mr. Nand Lal Thakur, Additional Advocate General to have telephonic instructions in the matter from the concerned Police Station, and to procure status report immediately, either through WhatsApp/ e-mail and forward the same to this Court on e-mail id highcourt-hp@nic.in and also send the scanned copy or PDF copy of the status report to the learned Counsel for the petitioner on his WhatsApp number.

(3.) Mr. Nand Lal Thakur, learned Additional Advocate General has filed the status report through e-mail, printout whereof has been placed on record. He further submits that he has sent a copy of the status report to Mr. Y.P.S Dhaulta, Advocate, learned Counsel for the petitioner on his WhatsApp number.