RANJNA GOYAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners in these petitions are husband and wife, who are partners in a Firm namely M/s Orison Pharma International (in short 'Firm'), having manufacturing unit in Village Khari, Mauza Ogli, Kala Amb, District Sirmour, H.P. They have approached this Court by invoking provisions of Sec. 438 of the Code of Criminal Procedure (in short 'Cr.P.C.'), seeking anticipatory bail in case FIR No. 52 of 2021, dtd. 2/6/2021, registered in Police Station Kala Amb, District Sirmour, H.P. under Ss. 22 and 29 of Narcotics and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and Ss. 420, 467, 468, 571 and 120B of the Indian Penal Code (for short 'IPC').

(2.) For adjudication of these petitions, common question of fact and law are involved, therefore, these petitions are being decided by passing a common order.

(3.) Status reports, disclosing the progress in the investigation, have been filed on various dates. Petitioners are on anticipatory bail granted by co-ordinate Bench of this Court vide order dtd. 4/6/2021.