TEK CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case registered vide FIR No. 267 of 2021, dtd. 23/12/2021, at Police Station, Sadar Mandi, H.P. under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act").

(2.) Petitioner has approached this Court for grant of bail under Sec. 439 Cr.P.C., in the above noted case, on the grounds that the petitioner has no direct link with the present offence. Petitioner belongs to a respectable family and his implication is false in the case. The investigation is already complete. Nothing further is to be recovered from the petitioner. He has undertaken not to tamper with the prosecution evidence. Petitioner will abide by all the terms and conditions as may be imposed against him.

(3.) In response, the status report has been filed. It is stated that on 23/12/2021 the police party apprehended the petitioner at about 9.40 p.m. at Bhiuli Chowk Mandi, who was carrying a carry bag in his right hand. On suspicion, a search was conducted and 144 grams. of Charas was recovered from the carry bag carried by petitioner. Petitioner was arrested and is in custody till date. The investigation has been completed and the challan is likely to be filed in the Court shortly.