CHIRAG GROVER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P.(M) No.635 of 2012 and Cr.M.P.(M) No.636 of 2012 filed by Chirag Grover and Ravinder Kumar under Section 439 Cr.P.C., respectively, for releasing them on bail in FIR No.70/2012 dated 22.04.2012, registered at Police Station, Kullu, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act ( for short 'Act').

(2.) THE facts, in brief, as projected by petitioners are that on 22.04.2012 above case has been registered and the petitioners were arrested on 22.04.2012. The custodial interrogation of the petitioners was not required and the petitioners were sent to judicial custody.

(3.) THE investigation is complete, nothing is to be recovered from the petitioners. The F.S.L. report has been received. The report under Section 173 Cr.P.C. has been filed. The petitioners are ready to furnish bail bonds.