NIHAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of pre-arrest bail in case FIR No. 18 of 2022 dtd. 13/3/2022, registered under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substance Act (for short "the Act) at Police Station, Kandaghat, District Solan, H.P.

(2.) The petitioner was admitted to interim bail on 7/12/2022, whereater he has joined the investigation.

(3.) Brief facts necessary for adjudication of petition are that as per police case, during intervening night of 12/3/2022/13/3/2022 at about 1.10 pm, police patrol party recovered 744 grams of charas from one Mandeep Kumar, son of Sh. Puran Chand near Kandaghat, District Solan, H.P. The said Mandeep Kumar was arrested after registration of the case and during his interrogation, it was discovered that the contraband was sold to Mandeep Kumar by petitioner in the instant case.