CHHINDER PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 5.92 grams of heroin, the petitioner, who is under arrest, on being arraigned as accused in FIR Number 130 of 2019, dated Aug 8, 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 Indora, Distt. Kangra, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.

(2.) Status report stands filed and taken on record. 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 also filed a petition under Section 439 CrPC, before a Co-ordinate, Bench of this Court, being Cr.MPM No. 2121 of 2019, however, vide order dated 17.12.2019, the Court permitted the petitioner to withdraw the same with liberty to file afresh at a later stage.