SUDHIR KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court for grant of bail under Sec. 439 Cr.P.C. in case FIR No.267/2021, dtd. 26/11/2021, under Sec. 21 of Narcotic Drugs & Psychotropic Substances, Act (for short 'ND&PS Act'), registered at Police Station Baddi, District Solan, H.P.

(2.) Petitioner is in custody since 29/4/2022.

(3.) On the intervening night of 25/26/11/2021, police officials of Police Station Baddi, District Solan, H.P., while on routine patrol duty, intercepted a Tempo bearing registration No. HP-93-3189 near Amit Engineering Company. Petitioner was driving the Tempo. On search of the Tempo 15 bottles filled with syrup and without any label were recovered. The case was registered and bottles were sent for chemical analysis. As per report of laboratory, the contents found in the bottles included Codine Phosphate. The total weight of syrup was found to be 1.837 Kgs., which as per ND&PS Act is commercial quantity.