VIPIN Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is facing accusations under Ss. 21 and 29 of NDPS Act in FIR No. 142 of 2021, dtd. 7/9/2021, registered at Police Station, Sadar, Solan. He was arrested on 7/9/2021 and prays for his enlargement on bail.

(2.) As per the status report, on 7/9/2021,police officials received a secret information that the petitioner alongwith his accomplice Shubham Thakur were indulging in sale and purchase of contraband in petitioner's rented accommodation in a building described in the information. On receipt of the information, the procedure in accordance with law was followed. The rented accommodation of the petitioner was raided. 8.51 grams of heroin was recovered during the search of the building. The FIR in question was accordingly registered. Petitioner and Shubham Thakur were arrested.

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the FIR. That quantity of the contraband allegedly recovered from the petitioner falls in the intermediate category and is otherwise nearer to the small quantity, notified under the Act. Learned counsel further submitted that the investigation in the matter is complete and therefore, the petitioner be enlarged on bail as he has completed almost five months behind bars.