RINGU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), in case FIR No.6 of 2021, dtd. 10/1/2021, registered in Police Station Padhar, District Mandi, H.P., under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) Status report stands filed, wherein details, in which petitioner alongwith co-accused Hari Singh was apprehended for alleged possession of charas weighing about 1 kilogram, have been narrated in detail. After seizing the contraband and registration of FIR on sending Rukka to the Police Station, petitioner was arrested on 10/1/2021 and since then he is behind the bars and at present is in judicial custody after remaining in police custody during interrogation and investigation at initial stage.

(3.) As per prosecution case, on noticing the police, petitioner Ringu Ram had handed over a bag to co-accused Hari Singh and both of them had attempted to flee from spot, but, they were overpowered by the police, whereupon, co-accused had thrown the bag down the road. Police party, after chasing them, had asked reasons for running from the spot and contents of the bag but they could not explain satisfactorily, whereupon, bag was searched wherefrom contraband i.e. charas about 1 kilogram was recovered.