MAHINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is co-accused in FIR No 64/2020, lodged under Sections 20 and 29 of the Narcotic Drugs &Psychotropic Substances Act, registered on 27.6.2020, at Police Station, Janjehli, District Mandi. He was arrested on 5.12.2020 and through instant petition prays for grant of regular bail.

(2.) I have heard learned Counsel for the parties, perused the status report and gone through the record produced today by the respondent-State.

(3.) Prosecution case in relation to registration of FIR is that:-