DEEPAK RAI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners, invoking provisions of Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.') have approached this Court to enlarge them on bail in case FIR No. 230 of 2020, dtd. 23/7/2020, registered in Police Station Nalagarh, District Solan, H.P., under Ss. 218 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

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

(3.) Petitioners have also referred certain documents related to application submitted by Deepak Rai, filed on 4. 08.2020 under Sec. 91 of Cr.P.C. for summoning/producing CCTV footage of cameras of certain areas of Nalagarh and mobile phone locations of numbers of police team, who, as per prosecution case, apprehended the petitioners alongwith contraband. Reference has also been made to the complaints/ applications made by wife of Gurnam Singh alias Gogi (petitioner in Cr.M.P.(M) No.1707 of 2022) to Chairperson Himachal Pradesh Human Rights Commission at Shimla and Director General of Police, Himachal Pradesh in November 2020.