KIRAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These petitions arising out of the same FIR involving common facts, filed by co-accused, are being decided by this common order.

(2.) Petitioners have approached this Court, under Sec. 439 Criminal Procedure Code (in short 'Cr.P.C. '), for granting them bail in case FIR No. 94 of 2021 dtd. 6/11/2021, registered under Ss. 21 and 29 of Narcotic Drugs and Psychotropic Substances Act (hereinafter in short 'NDPS Act ') and Ss. 181 and 196 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'M.V. Act ') in Police Station Shahpur, District Kangra, H.P.

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