PREM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 84 grams of Heroin (Diacetylmorphine), the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 93 of 2019, dated 8.10.2019, registered under Sections 21, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in Police Station, Kumarsain, District Shimla, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.

(2.) The Court had requested learned Additional Advocate General to have telephonic instructions in the matter from the concerned Police Station, and to procure status report immediately, either through WhatsApp/ e-mail and forward the same to this Court on e-mail id highcourt-hp@nic.in and also send the scanned copy or PDF copy of the status report to the learned Counsel for the petitioner on his WhatsApp number.

(3.) Ms. Ritta Goswami, learned Additional Advocate General has filed the status report through e-mail, printout whereof has been placed on record. She further submits that she has sent a copy of the status report to Mr. Manoj Pathak, Advocate, learned Counsel for the petitioner on his WhatsApp number.