KARNAIL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 1.5943 kilograms of Opium, the petitioner, who is under arrest, on being arraigned as accused in FIR Number 11 of 2020, dated 28.01.2020, registered under Section 18-61-85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in Police Station Damtal, District Kangra, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular 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 on or before the next date, either through e-mail or through other options of internet with an advance copy to the learned Counsel for the petitioner.

(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. N.S. Chandel, Senior Advocate, learned Counsel for the petitioner on his WhatsApp number.