MOHAMMAD SAFI DAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking the provisions of Sec. 439 of Criminal Procedure Code for grant of regular bail in case FIR No.288 OF 2020, dtd. 31/10/2020, registered in Police Station Bhuntar, District Kullu, under Ss. 15, 25 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short NDPS Act) .

(2.) Status report stands filed. Record was also produced.

(3.) As per status report, on 31/10/2020 at 2.40 a.m., when patrolling party was present at Bajora near PNB and was checking vehicles by laying Naka, a truck, coming from Bhuntar side towards Bajora, was stopped for checking. Co"accused Sukhdeep Singh was driving the truck and Gagandeep Sharma was his conductor. Truck was owned by father of Sukhdeep Singh.