RAVI KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Cr.MP No. 681 of 2020 The document, annexed with this application, is taken on record. Application stands disposed of. Cr.MP(M) No. 478 of 2020 Present petition has been filed under Section 439 Cr.P.C. seeking bail in case FIR No. 17 of 2020 dated 4.3.2020 registered at Police Station Parwanoo, District Solan under Sections 21 and 29 of Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as the ND&PS Act).

(2.) Status report stands filed. Perusal of status report as well as contents of petition reveal that petitioner was arrested on 04.03.2020 as on interception of motorcycle by the police, being driven by petitioner Ravi Kumar son of Shri Nand Lal, pillion rider Ravi Kumar son of Mishri Lal had thrown a matchbox towards valley side and on checking of the said matchbox, 5.59 grams heroin was found therein.

(3.) As stated in the status report, investigation is complete and challan is likely to be presented in Court. The quantity of recovered heroin is slightly more than small quantity of 5 grams, as prescribed under the NDPS Act. Petitioner is first offender and as per story of prosecution, at the time of interception of motorcycle, he was driving the motorcycle and matchbox was thrown by pillion rider.