RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner seeks regular bail by means of instant petition filed under Sec. 439 of the Code of Criminal Procedure in FIR No. 25 of 2020, dtd. 17/2/2020, registered under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') at Police Station Padhar, District Mandi, H.P. Besides the petitioner there are two other accused in the said FIR namely Deepak Kumar and Ev Raj @ 'Guru'.

(2.) The case of the prosecution is that:-

(3.) Contentions:-