SHRESHTA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner, invoking Sec. 439 of the Code of Criminal Procedure, has approached this Court for grant of bail in case FIR No. 81 of 2021, dtd. 14/7/2021 registered under Ss. 21, 22 and 29 of Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act'), in Police Station Damtal, District Kangra Himachal Pradesh.

(2.) Status Report stands filed. Record was also made available.

(3.) As per status report, after receiving reliable information from the Informer that co-accused Dinesh Kumar and his mother Shreshta Devi are involved in business of selling narcotic drugs and in case of raid in their house, huge quantity of narcotic drugs can be recovered. After adopting the procedure provided under Sec. 42(2) of NDPS Act, as there was possibility of disappearance of evidence and contraband, house of petitioner was raided after associating independent witnesses in the search and seizure process.