MANJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

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

(3.) In the status report, the circumstances have been narrated in details in which petitioner was apprehended for having been found in possession of 1.515 kilogram charas in vehicle bearing registration No.HP-29B-5110 being driven by him. In the vehicle, he was accompanied by co-accused Ashwani Rana sitting on the front seat alongwith Gulshan and Jatinder sitting on the rear seat. Petitioner alongwith co-accused, after registration of FIR was arrested on 20/7/2020. Since then, petitioner is behind the bars and facing trial. In this case, out of total 19 witnesses, 6-7 witnesses have been examined and case is pending adjudication before Special Judge-cum-Additional Sessions Judge, Kullu, District Kullu, H.P.