RAMAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is in custody since 9/3/2021 in FIR No. 48/2021, dtd. 9/3/2021 registered under Ss. 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, at Police Station, Indora, District Kangra. He prays for release on regular bail.

(2.) According to the prosecution, while on routine checking duty on 8/3/2021, at around 9:15 P.M. a police party had signalled an Innova vehicle bearing No. HR-06AH-5386 coming from Thakurdwara side, to stop. The vehicle had two occupants.

(3.) The State Forensic Science Laboratory, Junga has confirmed the recovered capsules to be a sample of prohibited psychotropic substance Tramadol. The quantity of the contraband recovered from the vehicle is commercial, therefore, Sec. 37 of the NDPS Act comes into play, which reads thus:-