DEVI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, by way of present petition, has assailed order dtd. 15/2/2022, passed in Cr.MA No. 190 of 2021, titled as State of H.P vs. Devi Ram by learned Special Judge, Sundernagar, District Mandi H.P. whereby bail granted to petitioner vide order dtd. 22/4/2019 passed in Bail Application No. 137 of 2019, titled Devi Ram vs. State of HP, has been cancelled.

(2.) Petitioner is an accused in FIR No. 279 of 2017 dtd. 8/12/2017, registered in Police Station Sundernagar, under Sec. 20 of Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act'), for alleged recovery of 22 Kg. 8 grams charas from him, wherein, as per State Forensic Science Laboratory Report, resin was found to be 27.91% w/w.

(3.) Petitioner was arrested on 8/12/2017 and at the time of consideration of Bail Application No. 137 of 2019 in April 2019, he was in judicial custody.