MOUSAM DEEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking regular bail, under Sec. 439 of the Code of Criminal Procedure, in case FIR No. 86 of 2022, dtd. 12/6/2022, registered under Ss. 20 and 29 of the of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') in Police Station Chowari, District Chamba, H.P.

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

(3.) As per status report, on 12/6/2022, during checking of vehicles at Tunuhatti Barrier, at about 9.10 A.M., an HRTC bus, enroute Bhanjraru to Nagrota coming from Chamba side, was checked. During checking petitioner Mausam Deen was found in possession of a bag having 1.090 kilogram charas therein. The contraband was taken into possession and seized by following the procedure. Thereafter by sending rukka to the Police Station, FIR was registered and thereafter Mausam Deen was arrested.