DINESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have approached this Court, invoking provisions of Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), seeking bail in case FIR No.182 of 2021, dtd. 10/11/2021, registered in Police Station, Baijnath, District Kangra, 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 explained, in which on 10/11/2021, at 1.15 p.m., near Primary School Kayori petitioners Dinesh Kumar and Satish Kumar alongwith co-accused car driver Harish Kumar and co-accused Nageshwar Singh, were found travelling in a car in a high speed with 1.515 kilograms charas kept in the dashboard of the car, and have been apprehended by the police party during 'Naka Bandi' and checking of vehicles.