RAM NATH Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD . The record produced by the Investigating Officer, SI, Raju reveals that the accused -petitioner has been arrested on 27.07.2013 in connection with a case registered against him under Section 15 -61 -85 of Narcotic Drugs and Psychotropic Substances Act, 1985 vide FIR No. 153 of 2013 in Police Station Nalagarh, district Solan.

(2.) THE allegations against the accused -petitioner as revealed from the record, in a nutshell, are that on secret information received, when a police party headed by Sub Inspector, Raju on 27.7.2013 raided the residential house of accused -petitioner at village Dhallan, Tehsil Nalagarh, District Solan, poppy straw weighing 1 Kg. 300 gms. was recovered from the boundary of a field belonging to him and adjoining to the Courtyard of his residential house.

(3.) ON the other hand, learned Additional Advocate General has strenuously contended that taking into consideration the past criminal history and the involvement of the accused -petitioner in the commission of same and similar offence, he is not entitled to be released on bail.