PREM ROKA Vs. STATE OF H.P.

JUDGEMENT

(1.) On the strength of judgment, passed by Hon'ble Apex Court in Mohan Lal versus State of Punjab, 2018 17 SCC 627 petitioner seeks regular bail alleging that Investigating Officer and the complainant in the FIR in question is the same person.

(2.) The point raised is being looked at this stage for the limited purpose of finding whether there are reasonable grounds to believe that the petitioner is not guilty of possessing commercial quantity of contraband for considering grant of bail to him under the parameters of Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act'). Relevant facts for the purpose of adjudicating instant bail petition are noticed hereinafter:

(3.) Contentions.