KUNDAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, who is presently in custody, as an accused in FIR No.359/2019, dated 08.12.2019, registered under Section 20, 25 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (The Act for short) at Police Station Kullu, District Kullu, H.P., is seeking regular bail under Section 439 of the Code of Criminal Procedure.

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

(3.) The case of the prosecution as it comes out from the status report is that:- 3(i) On 7.12.2019, a police patrolling party laid a naka at Harludhar District Kullu. At around 8.10 p.m., the patrolling party noticed a three wheeler bearing registration No. HP-05-1637, coming from Manikaran side. On being signalled to stop, it was driven rather at fast speed for about next 100 meters. Thereafter, the driver parked it by the road side before fleeing away from the spot into the forest taking advantage of the night cover.