SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This bail petition arises out of FIR No.366/2020 dtd. 20/12/2020 registered under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Sadar Kullu, District Kullu, H.P. The FIR pertains to alleged recovery of 1.855 kgs of cannabis.

(2.) Respondent has filed status report and also produced the record.

(3.) Learned Additional Advocate General submitted that the trial is nearing conclusion. Only three prosecution witnesses remain to be examined out of whom two are police officials and one is Nodal Officer of a Telecom Company. It is also submitted in the status report that the trial was earlier fixed for 16/8/2023 for recording the statements of these three prosecution witnesses, however, on account of land-slides, effective hearing could not take place on the given date.