DABE RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 438 Code of Criminal Procedure (in short 'Cr.P.C.'), in FIR No.31 of 2022, dtd. 13/2/2022, registered in Police Station Sadar Solan, District Solan, H.P., under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) Status report stands filed. Record, alongwith Call Detail Record, also made available.

(3.) Prosecution case is that on 13/2/2022, at about 7.00 p.m. ASI Sanjeev Kumar, Incharge of Special Investigation Unit (SIU), Solan, near Dohri Diwar bifurcation of Subathu road, received a reliable information, from trustworthy informer, that a Magma Grey coloured Swift Car bearing registration No.HP-64B-3404 was coming from Subathu to Solan with charas having two occupants, namely, Govind Thakur and Radha Devi, who are doing business of sale and purchase of charas in the said vehicle.