HUKAM RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail in case FIR No. 190 of 2020, dtd. 6/9/2020, registered in Police Station Joginder Nagar, District Mandi, H.P. under Sec. 20 of Narcotic Drugs and Psychotropic Substances Act (for short "NDPS Act").

(2.) Status report stands filed. Record was also made available.

(3.) Prosecution case, as per status report, is that on 6/9/2020, Police Party, at about 6:15 P.M., was present in Kandhar area near Ghatasni in District Mandi in connection with patrolling. They noticed a person coming on foot from Jhatingri side to Ghatasni side with a rucksack bag on his back, who on seeing Police party turned back and started running, which raised suspicion of carrying some illegal or intoxicating substance and, therefore, he was chased and overpowered. Two persons crossing the spot in their Car were stopped and associated in search and seizure and thereafter bag of that person (petitioner) was checked, wherefrom 1.015 KG, charas was recovered. Recovered contraband was taken into possession and seized by complying procedure and thereafter Rukka was sent to Police Station.