BALA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 438 Code of Criminal Procedure (in short 'Cr.P.C.'), in FIR No.249 of 2021, dtd. 2/9/2021, registered in Police Station Kullu, District Kullu, H.P., under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

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

(3.) In the status report, circumstances in which co-accused Ramesh Chand and Raman were arrested on 2. 09.2021, for having been found travelling in a Car possessing 3.244 kilograms charas, have been narrated.