HARI SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) Both petitions are being disposed of by this common judgment, as they arise out of the same FIR.

(2.) Petitioners have approached this Court seeking regular bail in case FIR No. 6 of 2021, dated 10.01.2021, registered in Police Station Padhar, District Mandi, under Sections 20 and 29 of Narcotic Drugs and Psychotropic Substances Act (in short NDPS Act).

(3.) Status report(s) stand filed. Petitioners have also placed on record copy of challan and other documents on record. Petitioners have been arrested on 10th January, 2021 and after remaining in police custody, they are in judicial custody.