ASHOK SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 52.71 grams of Heroin, the petitioner, who is under arrest, on being arraigned as accused in FIR Number 89 of 2019, dated 6.12.2019, registered under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in Police Station Kandaghat, Distt. Solan, 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 immediately, either through WhatsApp/e-mail and forward the same to this Court on e-mail id hicourt-hp@nic.in and also send the scanned copy or PDF copy of the status report to the learned Counsel for the petitioner on his WhatsApp number.

(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. Vijender Katoch, Advocate, learned Counsel for the petitioner on his WhatsApp number.