MOHNISH MOHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, invoking Sec. 439 of the Code of Criminal Procedure (for short 'Cr.P.C. '), has approached this Court for grant of bail in case FIR No.66 of 2021, dtd. 30/5/2021, registered, under Sec. 22 read with Sec. 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act '), and Ss. 420, 468, 471, 120B of the Indian Penal Code (for short 'IPC '), in Police Station Paonta Sahib, District Sirmour, Himachal Pradesh.

(2.) Status Reports have been filed on various dates, indicating the progress in the investigation. Main Challan has been presented in the Court on 18/2/2022 and investigation against other accused is in progress and supplementary Challan against them would be filed in Court on completion of investigation by the Investigating Agency. Record was also made available.

(3.) Prosecution case is that on 18/5/2021, Punjab Police from Police Station Mattewal, District Amritsar (Punjab), seized huge quantity of prohibited Tramadol Tablets manufactured by Unique Formulations Company, situated in Paonta Sahib, resulting into registration of FIR No.51 of 2021, dated 18. 5.2021, under Ss. 22 and 29 of the NDPS Act, in Police Station Mattewal. For further investigation, Punjab Police, on 27. 5.2021, approached Himachal Police in Police Station Paonta Sahib and in pursuance thereto, for maintaining law and order, Himachal Police officials were deputed with Punjab Police, as recorded in Rapat Nos.29, 51, 54 and 57, dtd. 27/5/2021 in Police Station Paonta Sahib. Punjab Police returned after completing the investigation on their part.