HARJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is an accused in case FIR No. 57 of 2022 under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985, registered at Police Station, Parwanoo, Tehsil Kasauli, District Solan, H.P.

(2.) The case of the police is that on 9/6/2022, a Car bearing No. HP-15B-3190 was apprehended at Timber Trail Chowk, Parwanoo at about 7.40 A.M. Petitioner was occupying the front seat whereas, co-accused Vineet Real wheel Chauhan was on the wheel. On checking, 15.15 grams Chitta/heroine was recovered from the car. Petitioner and his co-accused were arrested. Investigation is stated to be complete and challan has been presented on 6/8/2022. The co-accused Vineet Chauhan is stated to have been released on bail on 1/7/2022.

(3.) Status report further reveals that the petitioner and his co-accused, during interrogation had disclosed that they are addicts of consuming heroin and had brought the had same from Ambala for their personal consumption. It is also revealed from the status report that the petitioner already is an accused in another case, registered vide FIR No. 47 of 2022 dtd. 2/3/2021 under Ss. 21 and 29 of the NDPS Act, registered at Police Station, West Shimla, H.P.