SATISH KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C., for releasing the petitioner on bail in FIR No. 36/12 dated 19.2.2012, registered at Police Station, Sadar Nahan, District Sirmour, H.P. under section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the Act).

(2.) IT has been stated that on 19.2.2012, the petitioner was travelling as pillion rider on motorcycle with a bag on his lap allegedly containing 148 bottles of plastic each containing 100 ml. Rexcol and 576 capsules of spasmo Proxyvon. The motorcycle was being driven by co-accused Pritam Chauhan. The quantity of codeine phosphate Whether the reporters of the local papers may be allowed to see the Judgment? is more than small but less than commercial quantity. The learned Addl. Sessions Judge, Sirmour on 27.3.2012 granted bail to Pritam Chauhan. The bail application of the petitioner was rejected on 11.4.2012.

(3.) THE petitioner is innocent, he has committed no offence. The petitioner is ready to furnish bail bonds as per the directions of the court. The submission has been made for releasing the petitioner on bail.