SURAJ SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 122/2019, dtd. 9/11/2019, registered at Police Station Padhar, District Mandi, H.P., under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as the 'NDPS Act' for short).

(2.) Petitioner is in custody since 9/11/2019.

(3.) The allegation against the petitioner is that on 9/11/2019, he was apprehended on suspicion by police near place Phagni within the jurisdiction of Police Station, Padhar, District Mandi, H.P. He was found carrying a bag. On noticing the presence of police, he threw the bag on the ground. The only available independent witness was associated. On search of the bag of the petitioner, 1.344 Kg cannabis/charas was recovered and seized. The case was registered under Sec. 20 of the NDPS Act. Petitioner was formally arrested. After completion of the investigation, the challan was presented in the Court of learned Special Judge, Mandi. Statements of the prosecution witnesses are in the process of being recorded by learned Special Judge.