SAURABH BEHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) After being declared as a proclaimed offender on 12.9.2019, the petitioner was arrested on 11.3.2021 in complaint No. 6-N/7 of 2014 pending before the learned Special Judge-II, District Sirmour at Nahan arising out of FIR No. 220/1011, dated 15.7.2011 lodged under Sections 22(3), 27C, 28A, 36AC of the Drugs and Cosmetics Act, 1990 registered at Police Station, Paonta Sahib, District Sirmour. Prayer in the instant petition is for enlargement on regular bail.

(2.) The prosecution case is that :-

(3.) Heard learned counsel for the parties and also gone through the status reports as well as documents placed on record by the petitioner. Relevant facts, as they come out from cumulative reading of the documents are that :-