NOOR MOHAMMED Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for grant of bail in case FIR No. 327 of 2021 dtd. 27/10/2021 under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, (for short 'the Act'), registered at Police Station Sadar, District Chamba, H.P.

(2.) The petitioner is in custody since 28/10/2021. He is accused of having been found in possession of commercial quantity of charas.

(3.) Petitioner has submitted that he has been implicated in a false case. His trial has also been delayed. In case released on bail, he will abide by all the terms and conditions, as may be imposed against him. Learned counsel for the petitioner also submits that the petitioner is permanent resident of Village Khadiyanru, Post Office Kalhel, Tehsil Churah, District Chamba, H.P. and there is no likelihood of his absconding and fleeing from the course of justice.