MANOJ CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SANJAY Karol, J Sub Inspector, Sandeep Kumar, Police Station, Dhalli, District Shimla is present alongwtih record. Record perused and returned. Status report filed.

(2.) F .I.R. No.18/2013 was registered at Police Station, Dhalli, District Shimla, H.P. on 14.2.2013, under the provisions of Section 20 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 20.3.2013, this Court passed an interim order, directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) THE investigation in the case is almost complete. Keeping in view the entire attending circumstances and taking a holistic view of the matter, the petitioner has made out a case in his favour.