PURSHOTAM RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For cultivating plants of opium on 0-0-10 bighas of land, the petitioner now apprehending imminent arrest on being arraigned as an accused, has come up under Section 438 CrPC, seeking anticipatory bail.

(2.) Based on the complaint of complainant, the Police registered FIR No.86 of 2020, dated 19.4.2020, under Sections, 8, 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act), in Police Station, Aut, District Mandi, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) The petitioner's criminal history relating to the offences prescribing sentence of greater than seven years of imprisonment or when on conviction, the sentence imposed was more than three years: The contents of the petition and the status report do not reveal any criminal history.