RAM SARAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For supplying commercial quantity of cannabis to the main accused, petitioner has also been arraigned as an accused in FIR No.80/2021, dtd. 16/6/2021, registered under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the Act for short) at Police Station Padhar, District Mandi, H.P. Instant petition has been filed by him under Sec. 438 of the Code of Criminal Procedure.

(2.) As per status report:­

(3.) Learned counsel for the petitioner prays for conferment of ad interim anticipatory bail on the ground that the petitioner has participated in the investigation. He submitted that petitioner was running a mobile shop in Mandi and it is in that context that the petitioner was in contact with the co­accused Prem Singh. Learned Additional Advocate General while opposing the bail plea, argued that the custodial interrogation of the bail petitioner is required for proper and effective investigation of the matter.