AMAN TEJI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, who has been arrested on 08.02.2021 for recovery of 661 grams cannabis, has approached this Court under Section 439 Code of Criminal Procedure (in short 'Cr.P.C.'), seeking regular bail in case FIR No.43 of 2021 dated 08.02.2021, registered in Police Station Sundernagar, District Mandi, H.P., under Sections 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act' in short).

(2.) Status report stands filed, wherein it is stated that vehicle, occupied by the petitioner and driven by his co-accused belonging to father of petitioner, was intercepted and contraband was recovered from the Dashboard of the vehicle during checking of documents.

(3.) Petitioner is behind the bars from 08.02.2021.