GIRDHARI LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For selling 102.05 grams of opium to the main accused, and now apprehending imminent arrest on being arraigned as an accused, has come up under section 438 CrPC, seeking anticipatory bail.

(2.) Based on the complaint of Sanjeev Kumar, the police registered FIR No. 141 of 2020, dated 29.07.2020, under Sections 18 and 29 of NDPS Act, in Police Station, Barmana, District Bilaspur, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) The petitioner's criminal history relating to the offences prescribing sentence of greater than seven years of imprisonment or when on conviction, the sentence imposed was more than three years: Learned Counsel for the petitioner, on instructions, states that the accused has no criminal history and so the status report.