VIJAY SONI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for grant of bail in case FIR No. 50 of 2023 dtd. 20/3/2023, under Ss. 21, 25 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (for short, 'the Act"), registered at Police Station, Dhalli, District Shimla, H.P.

(2.) The petitioner was arrested on 26/3/2023 and is in custody till date.

(3.) The police has completed the investigation and presented the report under Sec. 173 of the Code of Criminal Procedure. The petitioner along with his co' accused is facing trial before the learned Additional Sessions Judge"I, Shimla.