AKSHAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, Akshay Kumar, who is behind the bars since 10/8/2021, has approached this court in the instant proceedings filed under S.439 CrPC, for grant of regular bail in FIR No. 82, dtd. 10/8/2021, registered at Police Station Banjar, District Kullu, Himachal Pradesh under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter, "Act')

(2.) Respondent State has filed status report in terms of order dtd. 20/10/2021. HC Deepak Kumar of Police Station, Banjar, District Kullu, Himachal Pradesh, has also come present with record/status report. Status report perused and returned.

(3.) Close scrutiny of record/status report reveals that on 10/8/2021, police stopped vehicle bearing registration No. HP-01B-0830 being driven by present bail petitioner. Apprehending that the person sitting next to the bail petitioner, in the car, may be possessing some suspicious substance, Police deemed it necessary to cause search of the vehicle as well as of the person sitting in car and allegedly recovered 1.107 kg of charas from the bag kept under the legs of person namely Ravinder Kumar. Since no plausible explanation came to be rendered qua possession of aforesaid quantity of contraband by present bail petitioner as well as the co- accused Ravinder Kumar, police after having registered FIR detailed herein above, took present bail petitioner and co-accused into custody. Since investigation is complete and nothing remains to be recovered from present bail petitioner, he has approached this court in the instant proceedings, praying therein for grant of regular bail.