VAIBHAV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For purchasing 14.20 grams of Heroin with the co-accused Sahil Bhardwaj who was arrested for possessing the same, and petitioner is 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 Sanjeev Kumar, Incharge SIU Solan, the police registered FIR No. 79 of 2020, dated 7.10.2020, under Sections 21 and 27A of the Narcotic Drugs & Psychotropic Substances Act, 1985 (in short NDPS Act), in Police Station Kandaghat, Distt. Solan, Himachal Pradesh, disclosing cognizable and nonbailable 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.