RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has prayed for grant of bail in case registered vide FIR No. 192/2021, dtd. 18/6/2021, registered under Sec. 21 of NDPS Act, at Police Station, Balh, District Mandi.

(2.) The allegation against the petitioner is that he was found in conscious possession of 19.60 grams of Chita/Heroin. Initially, petitioner was released on bail by learned Special Judge on 2/7/2021. The trial commenced against the petitioner but during trial, he did not attend the proceedings, resulting in issuance of non-bailable warrants against him. After execution of the warrants, petitioner was again arrested on 11/3/2023. Petitioner is in custody since then.

(3.) It is submitted on behalf of the petitioner that the petitioner is of young age and his pre-trial incarceration for indefinite period will definitely mar his career. It is further submitted that accusation against petitioner is that he was in possession of intermediate quantity of contraband, which will not attract the rigors of Sec. 37 of the NDPS Act. Petitioner is stated to be permanent resident of Village and P.O. Kummi Tehsil Balh, District Mandi. He undertakes to abide by all the terms and conditions, as may be imposed.