RAM KRISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 32 of 2022 dtd. 29/3/2022, under Sec. 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Padhar, District Mandi, H.P.

(2.) The petitioner was admitted to interim bail on 28/9/2022. The petitioner is stated to have joined the investigation thereafter.

(3.) Status report filed on behalf of the Respondent reveals that on 29/3/2022, police visited village Bulhang within the jurisdiction of Police Station, Padhar, District Mandi, H.P. and discovered 3050 cultivated poppy plants in different fields. The revenue staff could not be associated on the date of discovery and as such, the identification of land could not be ascertained. Six plants were preserved as samples and the rest of the poppy plants were destroyed. The case was registered. Investigation was carried and during investigation, the revenue staff was associated on 18/4/2022. It was found that the land on which poppy plants were cultivated belonged to many persons as co-owners and father of petitioner was one of the co-owners. Petitioner was implicated on the basis of the version provided by other co-owners that the land in question was in exclusive cultivation of the petitioner.