AJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner was arrested on 25/1/2020 in FIR No.20/2020, dtd. 25/1/2020, registered under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') at Police Station Patlikuhal, District Kullu, H.P. He prays for grant of regular bail in this petition.

(2.) The prosecution case is that on 25/1/2020, a police party was patrolling its jurisdictional area. At about 1 Whether reporters of print and electronic media may be allowed to see the order? 6:40 a.m., while police party was at Balu Padhar, it noticed a person coming from Karal road side, holding a carry bag in his right hand. On seeing the police party, said person turned back and threw the carry bag towards the bushes.

(3.) Learned counsel for the petitioner submitted that the petitioner has not committed the offence as alleged by the respondent in the FIR. The co-accused, Naval Kishore, had already been enlarged on regular bail in terms of decision dtd. 6/1/2021, rendered in Cr.MP(M) No. 1939 of 2020. The petitioner is languishing in the jail ever since 25/1/2020. The integral and essential fundamental rights of life and liberty enshrined in Rule 21 of the Constitution of India is being denied to the petitioner.