GULSHAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, seeking regular bail, under Sec. 439 of the Code of Criminal Procedure, in case FIR No. 74 of 2020, dtd. 20/7/2020, registered under Ss. 20,25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short NDPS Act) in Police Station Banjar, District Kullu, H.P.

(2.) Status Report stands filed. Record has also been made available.

(3.) Prosecution case is that on 20/7/2020, co accused Manjeet Singh and Ashwani Rana were found travelling in a car, transporting 1 kg 515 gram charas kept on the handbrake of the car. After their arrest, during interrogation, they disclosed that Manjeet Singh, on 19/7/2020, had contacted petitioner Gulshan Kumar on his mobile and informed about their arrival at Banjar with request to provide charas from someone known to Gulshan Kumar. Gulshan Kumar and Manjeet Singh remained in contact, on mobile, with each other and Gulshan Kumar facilitated a conference call of Manjeet Singh with his uncle Jitender Singh @ Tonu and Jitender Singh @ Tonu provided them charas for consideration of Rs.90,000.00 .