RAFI AHMED Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking regular bail, under Sec. 439 of the Code of Criminal Procedure, in case FIR No. 5 of 2020, dtd. 6/1/2020, registered under Sec. 20 of the Narcotics and Psychotropic Substances Act (for short "NDPS Act") in Police Station Chowari District Chamba, H.P.

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

(3.) As per status report, on 6/1/2020, during checking of vehicle being driven by petitioner Rafi Ahmed, who was accompanied by co-accused Farookh, 1.01 kilograms charas was recovered from the vehicle, which was taken into possession and seized by following prescribed procedure under law in presence of independent witness.