RAVI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners are accused in FIR No.55/2020, dtd. 26/4/2020, registered at Police Station Dharampur, District Solan, under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') and Sec. 188 of the Indian Penal Code. By means of instant petitions under Sec. 439 of the Code of Criminal Procedure, prayer has been made for grant of regular bail.

(2.) Heard learned counsel for the parties through video conference and gone through the status report filed by the respondent-State. Learned Assistant Advocate General has submitted that status report filed in Cr.MP(M) No.662 of 2020 be treated as status report in Cr.MP(M) No.657 of 2020. His statement is taken on record.

(3.) The case against the petitioners as it emerges from the status report is that:-