LAWS(HPH)-2022-4-63

DALIP SINGH Vs. STATE OF HIMACHAL PRADESH

Decided On April 04, 2022
DALIP SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Petitioner is accused in case FIR No.98 of 2021, dtd. 1/6/2021, under Ss. 18, 25 and 29 of the the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), registered at Police Station Sadar, District Bilaspur, H.P. Petitioner was arrested in the above noted case on 1/6/2021, and is in custody since then.

(2.) On 1/6/2021, the police on prior information, intercepted truck No. HP-69-5452 on NH-205 at place near Kalar in District Bilaspur. Petitioner was on driving seat and another person named Jitender Singh was found travelling in the truck. A gunny bag was found in the tool box of the truck. On opening of said gunny bag, it was found filled with rice, but on further intensive search opium weighing 5.025 kg. was recovered. Case under Ss. 18, 25 and 29of the NDPS Act was registered against the petitioner. Besides petitioner, Jitender Singh, Bhimvali and Akshay Sahni have been arrayed as accused. While Jitender Singh and Bhimvali, besides the petitioner are in custody. Akshay Sahni is absconding and proceeding under Sec. 82 of the Cr.P.C., have been initiated against him.

(3.) The Investigation in the case has been completed and challan has been filed in the Court of learned Special Judge, Bilaspur.