MANJEET JOSHI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 19.24 grams of Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 78/2019 dated 1.9.2019, registered under Sections 21 , 29 of the Narcotic Drugs and Psychotropic Substances Act (after now called " NDPS Act "), in Police Station, Jhakri , District Shimla, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail. Whether reporters of Local Papers may be allowed to see the judgment?

(2.) Status report stands 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 heard learned Counsel for the parties.

(3.) Prior to the present bail petition, the petitioner had filed a petition under Section 439 CrPC, before Special Judge-II, Kinnaur at Rampur Bushehar, H.P. However, vide order dated 23.1.2020, the Court dismissed the petition, on the grounds that the cases of NDPS are on rise, which has put the career of children and youth at stake and spreading its hands in the society.