VEENA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In both these petitions, prayer for regular bail has been made in FIR No. 52 of 2020 registered on 15.2.2020, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') at Police Station Bhuntar, District Kullu. Therefore, these petitions are taken up together for disposal.

(2.) Heard learned counsel for the parties and gone through the status report.

(3.) The gist of the case against the petitioners is:-