JAI PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These petitions arising out of the same FIR, for involvement of common question of facts, are being decided together by this common order.

(2.) These petitions have been filed invoking provisions under Sec. 439 Criminal Procedure Code (in short 'Cr.P.C.'), for enlarging the petitioners on bail in case FIR No. 09 of 2022 dtd. 20/2/2022, registered under Ss. 22 and 29 of Narcotic Drugs and Psychotropic Substances Act (hereinafter in short 'NDPS Act') in Police Station Nerwa, District Shimla, H.P.

(3.) Status Reports were filed. Record was also made available.