SHUBHAM BITALU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 938 tablets of Nitrosun-10 which is a prohibited drug, the petitioners who are under arrest, and were merely present in the home of the other accused, from where the Police had recovered the Psychotropic Substances, on being arraigned as accused in FIR Number 95 of 2019, dated Aug 13, 2019, registered under Sections 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (after now called " NDPS Act "), in the file of Police Station East Shimla, District Shimla, HP, Whether reporters of Local Papers may be allowed to see the judgment? disclosing non-bailable offences, have come up before this Court under Section 439 CrPC, seeking regular bail.

(2.) Status report stands filed. I have seen the status report(s) as well as the Police file, to the extent it was necessary for deciding the present petition, and heard learned Counsel for the parties.

(3.) Prior to the present bail petition, the petitioners had filed a petition under Sec- tion 439 CrPC , before Special Judge, Shimla, HP. However, vide order dated 13. 09. 2019 the Court dismissed the petition.