SHARWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent.

(2.) The petitioner has prayed for grant of regular bail in FIR No.15/2021 dtd. 7/2/2021 registered under Sec. 20 of the Narcotics Drugs and Psychotropic Substances Act at Police Station Padhar, District Mandi, H.P.

(3.) Respondent has filed the status report and also produced the record.