RANGEELA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Code of Criminal Procedure (in short 'Cr.PC'), seeking regular bail in case FIR No. 71 of 2020 dtd. 2/6/2020, registered under Ss. 20, 21, 25 and 29 of Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act') in Police Station Palampur, District Kangra H.P.

(2.) Status report stands filed. Record was also made available.

(3.) Petitioner was arrested on 2/6/2020 and since then, he is in custody as an undertrial prisoner.