BALDEV SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Both the accused/petitioners were apprehended in FIR No. 65 of 2013 dated 29.4.2013 registered in police Station Baddi under Section 21 of the Narcotics Drugs and Psychotropic Substances Act, 1985, in short, "the Act"; now they are lodging in judicial custody.

(2.) The bail was declined by the learned Sessions Judge; as such the petitioners are now before this Court for seeking bail, by moving these petitions under Section 439 of the Code of of Criminal Procedure.

(3.) Precisely, the prosecution case is that on 29.4.2013, at about 3.40 p.m., the police party during traffic checking noticed Maruti Swift Car bearing registration No. HR-01AC-3175 near Dawat Chowk bye-pass coming from the side of Baddi bus stand. It was stopped for checking. The accused/petitioner Chandan Jain was on the steering wheel whereas another accused Baldev Singh accused was sitting on the front seat besides the driver. Police noticed two cartons on the rear seat of the vehicle.