NEEL CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail in case FIR No. 75 of 2021, dtd. 17/4/2021, registered in Police Station Rampur, District Shimla, H.P. under Sec. 20 of Narcotic Drugs and Psychotropic Substances Act (in short "NDPS").

(2.) Status Report stands filed. Record was also made available.

(3.) As per prosecution case, on 17/4/2021 at about 8:30 A.M. Police Party was doing checking of vehicles. At that time, two persons coming from Rampur side, on seeing the Police Party, got perplexed. One of them threw a carry bag on the side of the road being carried by him and both of them took about turn and tried to leave the spot with fast steps. They were apprehended by the Police at some distance on suspicion for throwing carry bag.