SANYOG TEMTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both petitions are being taken up together because they originate from the same FIR. Whether reporters of Local Papers may be allowed to see the judgment?

(2.) For possessing 19 Strips of Nitrozme Pam Tablet, each containing 10 tablets, in total 190 tablets and 10 bottles of Cough Syrup Corex, which is a prohibited drug, the petitioners who are under arrest, on being arraigned as accused in FIR Number 29/2020, dated 28.1.2020, registered under Sections 21 , 22 , 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (after now called " NDPS Act ") and Section 18C of Drug & Cosmetic Act, in the file of Police Station, Boileauganj, District Shimla, HP, disclosing non-bailable offences, have come up before this Court under Section 439 CrPC, seeking regular bail.

(3.) 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.