RAJINDER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Section 439 of the Code of Criminal Procedure, a prayer has been made on behalf of bail petitioner namely; Rajinder Thapan, who is behind bars since 12.02.2020, for grant of regular bail in case FIR No.10/2020, dated 13.2.2020, registered at Police Station Nerwa, District Shimla, H.P. under Sections 20, 25, 29-61-85 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'Act').

(2.) Status report in terms of order dated 11.03.2020 is already on record.

(3.) Before adverting to the factual matrix of the case, it may be noticed that on 20.03.2020, status report was filed by Investigating Officer in terms of order dated 11.03.2020, but on that day matter came to be adjourned for 17.04.2020 on the request having been made by the learned counsel representing the petitioner. Since on 17.04.2020, matter could not be listed before this Court on account of lock down, present case has been taken up for hearing today through video conferencing on the request having been made by learned counsel representing the petitioner.