HARISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Cr.P.C., seeking bail in case FIR No. 5 of 2020, dtd. 5/1/2020, registered in Police Station Banjar, District Kullu, H.P., under Ss. 20 and 25 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) An alternative prayer has been made for granting interim bail for seven months to enable the petitioner to complete his B.Pharma Degree.

(3.) Learned counsel for the petitioner has submitted that in case this Court does not find favour to enlarge the petitioner on regular bail then petitioner can be enlarged on interim bail till completion of last Semester i.e. end of June, 2022, enabling him to complete minimum attendance of lectures mandatory for appearing in last Semester of B. Pharma Degree.