RAJESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner-Rajesh Kumar, has approached this Court by way of instant petition filed under S.438 CrPC, for grant of anticipatory bail in FIR No. 17, dated 8.3.2021. 8.3.2021, under Ss. 20 and 29 of the Narcotic Drugs & Psychotropic Substances Act, registered at Police Station Chintpurni, District Una, Himachal Pradesh.

(2.) Respondent-State besides filing status report have also made available complete record.

(3.) Status report/record reveal that on 5.3.201, at 5.40 pm, police stopped one boy namely Surajmukhi, for checking. Since the boy after having seen the police got perplexed, police after associating independent witness, effected his personal search and allegedly recovered 18.49 grams of charas. Since the above named boy was unable to render any explanation for possessing aforesaid quantity of charas, police after completion of necessary codal formalities, lodged FIR detailed herein above. During investigation, above named boy disclosed to the police that he had purchased aforesaid contraband from the bail petitioner. Aforesaid boy also disclosed to the police that in the past also, on two occasions, he had purchased charas from the bail petitioner and then he used to sell the same to truck drivers passing through Chintpurni road. In the aforesaid background, case under S.29 of the Act ibid came to be registered against the bail petitioner.