ANJALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 Code of Criminal Procedure (for short Cr.P.C.) for enlarging her on bail in case FIR No.91 of 2021, dtd. 18/4/2021, registered in Police Station Sadar, District Kullu, Himachal Pradesh, under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

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

(3.) As per Status Report, on 18/4/2021 at 3.50 p.m., during patrolling in routine and for detection of crime, Police Party, present at NHPC Colony Manikarn, received information from reliable informer that Anjali, i.e. petitioner, wife of Thaman, resident of Kasol, Tehsil Bhuntar, District Kullu, aged 36 years, was doing business of selling Charas in her Shagun Dhaba located at Kasol and in case of raiding her shop immediately huge quantity of Charas can be recovered and in case of delay the contraband may be concealed.