JAGDISH LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Proceedings convened through Video Conferencing.

(2.) For possessing four kilograms of charas, the petitioner, who is under arrest, on being arraigned as a co-accused in FIR Number 111 of 2016, dated Oct 14, 2016, registered under Sections 20 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in Police Station Aut, Distt. Mandi, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.

(3.) Application being Cr.MP No. 668 of 2020 filed in the main petition No. C.MP(M) No. 399 of 2020, dated Apr 28, 2020, is received through the Superintendent of Jail, District Jail Bangarh, Distt. Una, HP, and it is addressed to the Registrar (Judicial), High Court of Himachal Pradesh. Issue notice. Mr. Nand Lal Thakur, learned Addl. Advocate General appears and accepts service of notice through video conferencing. He submits that the main bail petition No. Cr.MP(M) No. 399 of 2020 is pending in this Court in which they have already filed the status report and the same may be treated as the status report even in this Cr.MP No. 668 of 2020.