EGRAJ CHETRY Vs. STATE OF H.P.

JUDGEMENT

(1.) The bail petitioner is an accused in FIR No.66/2020, registered on 19.03.2020 at Police Station Aut, District Mandi, under Sections 18 and 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') and as such has preferred the instant petition under Section 439 of the Code of Criminal Procedure for grant of regular bail.

(2.) I have heard Mr. Jyotirmay Bhatt, learned counsel for the bail petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General, on behalf of the respondent-State, through video conference and gone through the status report filed today by the respondentState.

(3.) The gist of the case against the bail petitioner is that:-