(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 Code of Criminal Procedure (for short Cr.P.C.), for enlarging him on bail in case FIR No.86 of 2022, dtd. 30/4/2022, registered in Police Station Haroli, District Una, Himachal Pradesh, under Sec. 21 of the 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, the circumstances have been narrated in detail, under which, on 30/4/2022 at about 4 p.m., at Bathri near Hanuman Mandir, on the road from Tahliwal to Bathri petitioner has been apprehended by the Police, for having been found in possession of 6.62 grams Heroin/Chitta, kept in Dashboard of Jeep being driven by petitioner, in presence of independent witness associated during search and seizure process.