NIRMALA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, invoking Sec. 439 of the Code of Criminal Procedure, has approached this Court for grant of bail in case FIR No.88/2020, dtd. 18/3/2020, registered under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') in Police Station Sadar, District Mandi, Himachal Pradesh.

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

(3.) In the Status Report, the circumstances in which 1.070 kg Charas was recovered from a bag possessed by the petitioner during checking of the Bus in which petitioner and co-accused Chander Kumar were travelling, have been narrated. After search and seizure of the contraband, in accordance with law, FIR was registered by sending a Ruka to the Police Station and, thereafter, petitioner alongwith co-accused was arrested on 18/3/2020.