NARENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), in FIR No. 145 of 2020, dtd. 23/12/2020, registered in Police Station Fatehpur, District Kangra, H.P., under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

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

(3.) In the status report, the circumstances in which petitioner was apprehended and arrested for having been found in possession of 1204 capsules of SPM-PRX+WOCKHARDT and aforesaid contraband recovered from the petitioner was quantified as 722.400 grams of tramodol hydrochloride.