KAMAL CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 0193/2022, dtd. 6/9/2022, registered at Police Station Bhuntar, District Kullu, H.P., under Ss. 20 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 ( for short "ND&PS Act").

(2.) Petitioner has prayed for grant of pre-arrest bail in the above noted case.

(3.) From the status report filed on behalf of the respondent, it is revealed that on 6/9/2022, a police party noticed one Kailash Singh under suspicious circumstances, who tried to flee away from the scene after noticing police. While running from the spot, the said Kailash Singh is stated to have thrown a packet on the road. He was apprehended on suspicion. The carry bag thrown by him on the road was checked and 2.144 kilograms of 'Chara's was recovered. The case was registered and the said Kailash Singh was formally arrested. As per respondent, during investigation, accused Kailash Singh disclosed that he alongwith present petitioner had procured the 'Chara's together and both were involved in selling the same. It is further alleged by the respondent that during investigation exchange of phone calls between the accused Kailash Chand and petitioner have been found.