PREM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 2.369 kilograms of Charas, the petitioner, who is under arrest, on being arraigned as an accused of brokering its sale, in FIR Number 346/19, dated 11.12.2019, registered under Sections 20 & 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in Police Station Sundernagar, District Mandi, HP, disclosing non-bailable offenses, has come up before this Court under Section 439 CrPC, seeking regular bail.

(2.) While issuing notices to the State, the Court had requested Mr. Nand Lal Thakur, Additional Advocate General to procure status report either through WhatsApp/e-mail and forward the same to this Court on e-mail id highcourt-hp@nic.in and also send the scanned copy or PDF copy of the status report to the learned Counsel for the petitioner on his WhatsApp number.

(3.) Mr. Nand Lal Thakur learned Additional Advocate General states that he has filed the status report through e-mail. He further submits that he has sent a copy of the status report to learned Counsel for the petitioner on his WhatsApp number. A printout of the status report is available on file.