RANJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.241/2011 dated 26.11.2011, registered at Police Station, Theog, under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) It has been stated in the application that the petitioner has been falsely implicated in the case. The petitioner is innocent, he has committed no offence. The petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The prayer has been made for releasing the petitioner on bail.

(3.) THE status report has been filed. It has been stated that on 26.11.2011 at about 5.15 a.m., the police party was checking the vehicles, a car came from Deha side and it was signalled to stop. The two occupants of the car after stopping the car taking the advantage of darkness fled away from the spot. They were chased, but could not be caught. The car No. HP -09B -0321 was checked and 'charas' weighing 14 kg 100 grams was recovered from the car. The sampling and sealing were done on the spot.