AYUSH NEGI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A boy aged 23 years, who is incarcerating for possessing intermediate quantity of manufactured drugs which are prohibited under the Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), and has now come up before this Court under Sec. 439 of CrPC, seeking bail.

(2.) Earlier, the petitioner had filed the following bail petition:

(3.) The bail petition is silent about criminal history, however, Mr. Ravinder Singh Jaswal, learned counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years. The status report also does not mention any criminal past of the accused.