MAAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed, which is ordered to be taken on record.

(2.) Learned counsel for the petitioner has submitted that Hon'ble Coordinate Bench of this Court in Cr.MP(M) No.2612 of 2022, titled Raju Ram Versus State of Himachal Pradesh, decided on 6/12/2022, has been ordered to grant pre"arrest bail, on similar facts wherein the allegation against the petitioner was that he had planted more than 15,000/" cannabis plants, whereas the allegation against the present petitioner is only of planting about 7,000/" plants and further, both the FIRs, i.e. the FIR subject matter of the present petition and the FIR subject matter of Cr.MP(M) No.2612 of 2022 pertain to the same area.

(3.) Having heard learned counsel for the parties, as it is not much in dispute that the person similarly situated to the petitioner has already been granted pre"arrest bail by Hon'ble Coordinate Bench, accordingly, this petition is allowed and the petitioner is ordered to be released on bail, in case of his arrest, in FIR No.87 of 2022, dtd. 9/9/2022, registered under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, at Police Station Padhar, Distt. Mandi, H.P., on his furnishing personal bond in the sum of Rs.1,00,000.00" with one surety in the like amount to the satisfaction of Investigation Officer. This order is, however, subject to following conditions: "