VIKAS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Present bail petition under S.439 CrPC, has been filed for grant of regular bail in FIR No. 157, dated 3.8.2019, under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act registered at Police Station Sadar, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 12.12.219, ASI Ramesh Chand has come present with the record. Mr. Kunal Thakur, learned Deputy Advocate General has also placed on record status report prepared on the basis of investigation carried out by investigating agency. Record perused and returned.

(3.) Mr. Kunal Thakur, learned Deputy Advocate General, on instructions of the Investigating Officer, who is present in Court, states that though Challan stands field in the competent Court of law and nothing remains to be recovered from the bail petitioner, but keeping in view the gravity of offence alleged to have been committed by bail petitioner, he does not deserve any leniency rather the bail petitioner needs to be dealt with severely as such, petition may be rejected outrightly. Mr. Thakur, learned Deputy Advocate General further contended that the evidence available on record suggests that the bail petitioner is not only a drug addict rather, he appears to have some connection with drug paddlers also, as such, prayer having been made by the bail petitioner for grant of bail at this stage, deserves outright rejection.