PRAVEEN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 10 grams of heroin, the petitioner, who is under arrest, on being arraigned as accused in FIR Number 135 of 2019, dated Oct 24, 2019, registered under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in the file of Police Station Bhoranj, Distt. Hamirpur, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, 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 for the petitioner and the learned Additional Advocate General for the respondent State.