PARDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 05/2020, dtd. 30/1/2020, registered under Ss. 20 and 25 of Narcotic Drugs and Psychotropic Substances, Act (for short "ND&PS' Act), at Police Station State, CID Bharari, Shimla, H.P.

(2.) Petitioner is facing trial for offences under Sec. 20 and 25 of ND&PS Act in pursuance to challan filed by respondent. The allegation against petitioner is that he was an occupant of a Car bearing No. HP65A - 7500, from which 1.340 Kgs of "Charas' was recovered.

(3.) Previously, vide order dtd. 29/4/2022, passed in Cr.MP(M) No. 796 of 2022, a Co-ordinate Bench of this Court had allowed a temporary bail to the petitioner keeping in view the ailment of his mother. Petitioner had surrendered on expiry of the period of liberty allowed in his favour.