PARMA NAND PANDEY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 Criminal Procedure Code for enlarging him on bail in case FIR No. 314 of 2021, dtd. 24/8/2021, registered in Police Station Una, District Una, Himachal Pradesh, under Ss. 21,22,29,8(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short NDPS Act) .

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

(3.) In the status report, details in which co"accused Satnam Singh, on the basis of trustworthy information from a reliable informer, was arrested for his involvement in business of prohibited drugs and for recovery of 3600 tablets of Lomotil and 298 tablets of Alprax 0.5.