VIKRAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Vikram, who is behind the bars since 27/2/2022, has approached this court in the instant proceedings filed under Sec. 439 Cr.PC, for grant of regular bail, in case FIR No. 50/22 dtd. 27/2/2022, registered at Police Station Boileuganj, District Shimla, Himachal Pradesh, under Ss. 20 and 29 of the NDPS Act.

(2.) Pursuant to order dtd. 24/8/2022, respondent-state has filed the status report. ASI Suresh Kumar, PS West, Shimla, has also come present with the records. Records perused and returned.

(3.) Close scrutiny of record/status report reveals that on 27/2/2022, police party present at Totu bifurcation near Tara Devi, stopped bus bearing registration No. HR-68-A-9619 for checking. While luggage of the passengers of the bus was being checked, two persons sitting at seat Nos. 33 and 34 got perplexed and as such, police after having associated driver and conductor of the bus deemed it necessary to carry out personal search of the occupants of seats No. 33 and 34 as well as their luggage.