MOHAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner prays for grant of regular bail in FIR No. 43 of 2020 dtd. 6/2/2020, registered under Sec. 20 f Narcotic Drugs and Psychotropic Substances Act (the Act in short) at Police Station Bhuntar, District Kullu, H.P. The FIR in relation to possession of commercial quantity of contraband (1.5 Kg of cannabis).

(2.) A previous bail petition bearing Cr.MP(M) No. 98 of 2023, moved by the petitioner, was disposed of on 28. 02.2023 as withdrawn in view of the submission made by learned Deputy Advocate General. The order reads as under:-

(3.) Learned counsel for the petitioner has submitted that the respondent has not been able to conclude the evidence. Inviting attention to the order dtd. 17/3/2023 passed by the learned Trial Court, it was highlighted that the respondent's request for re-examining witnesses No.6 (MHC Tilak Ram) has been accepted. The said witness is to be produced before the learned Trial Court on 29/5/2023 alongwith witness No.12.