NARESH KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) Apprehending his arrest in FIR No.63 of 2020, dated 12.05.2020, under Section 18 of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short The Act), registered at Police Station, Theog, District Shimla (H.P.), the petitioner has come up under Section 438 of Code of Criminal Procedure seeking anticipatory bail.

(2.) Interim protection was granted to the petitioner vide order dated 19.06.2020, subject to the conditions stipulated therein.

(3.) I have heard learned counsel for the parties through video conference and gone through the status report filed by the respondent-State.