TARA CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) An under-trial prisoner, in custody from 29.7.2020, has come up before this Court under Section 439 of the Code of Criminal Procedure, 1973 (Cr.PC), seeking bail, under Section 20 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act), for abetting possession of 4.100 kilograms of Charas (Cannabis).

(2.) The police arrested the petitioner, in FIR No. 107 of 2020, dated 05.07.2019, registered under Sections 20, 29 of the NDPS Act, in Police Station, Patlikuhal, District Kullu, Himachal Pradesh, disclosing cognizable and non-bailable offenses.

(3.) I have read the status report(s) and heard learned counsel for the parties.