KAMLESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all these petitions arise out of the same FIR, the same are consolidated and disposed of together in order to avoid repetition and for the sake of convenience.

(2.) Petitioners have approached this Court, invoking provisions of Sec. 439 Cr.P.C., seeking bail in case FIR No. 77 of 2021, dtd. 26/4/2021, registered in Police Station Aut, District Mandi, H.P., under Ss. 20, 25, and 27-A of Narcotic Drugs and Psychotropic Substances Act (in short "NDPS Act').

(3.) Status report stands filed and record was also produced which was returned after perusal with direction to learned Deputy Advocate General to retain the photocopies of relevant documents.