LUDAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court seeking regular bail in case FIR No. 60 of 2021, dtd. 24/7/2021, registered under Ss. 20 and 29 of Narcotic Drugs and Psychotropic Substances Act (for short "NDPS Act") in Police Station Sainj, District Kullu, H.P.

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

(3.) As per status report, on 24/7/2021 at about 1:00 P.M. near Seund Power House Bihali Mor, Police party, present during Nakabandi, noticed a youth coming on foot from an unmattled road side towards Police party with a carry bag in his hand, who on seeing Police party started running on the road going towards Rala, causing suspicion to Police party of some illegal article in the carry bag. Thereupon Police party chased and overpowered the youth at a distance of 15-20 steps and inquired the identity of youth and about carry bag. As per prosecution case, youth disclosed his name Ludar Singh (petitioner) with his age and address and he could not give answer satisfactorily about the article in the carry bag, which created doubt, warranting search of the bag.