AJAY THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.199/2021, dtd. 21/11/2021, registered at Police Station, Bhuntar, District Kullu, H.P. under Sec. 20 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (in short the Act).

(2.) Prosecution case against the petitioner is that:-

(3.) Contentions