SURINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner herein has approached this Court under Section 438 Cr.P.C. for anticipatory bail in case FIR No. 81 of 2020, dated 23.6.2020, registered in Police Station Damtal, District Kangra, H.P. under Sections 21, 22 and 29-61-85 of Narcotics Drugs and Psychotropic Substances Act (herein after referred as "NDPS Act" for short).

(2.) On the first date of hearing on 28.8.2020, ad-interim anticipatory bail was granted to the petitioner.

(3.) In response, State has filed status report. In addition thereto, under instructions of SI Ramesh Chand, Police Station, Damtal, learned Deputy Advocate General, has submitted that earlier also petitioner had approached this High Court for grant of anticipatory bail under Section 438 Cr.P.C. by filing Cr.M.P. (M) No. 1314 of 2020, which was listed before Single Bench-4 of this High Court on 7.8.2020 and on that date, anticipatory bail was granted in his favour. However, the said petition was dismissed by the said Court on 13.8.2020 with observation that custodial interrogation of the petitioner was necessary.