MOHAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these petitions arise out of the same FIR, therefore, they are being disposed of by this common order.

(2.) Petitioners, invoking Sec. 439 of the Code of Criminal Procedure, have approached this Court for grant of bail in case FIR No.138/2020, dtd. 12/8/2020, registered under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and Ss. 181 & 192 of the Motor Vehicles Act, in Police Station Dharamshala, District Kangra, Himachal Pradesh.

(3.) Status report stands filed. Record has also been made available.