REETA Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court seeking regular bail, under Sec. 439 of the Code of Criminal Procedure, in case FIR No. 121 of 2021, dtd. 13/12/2021, registered under Ss. 20 and 29 of the of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') in Police Station Rajgarh, District Sirmaur, H.P.

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

(3.) Prosecution case, in brief, is that on 12/12/2021, about 6 PM police party, on patrolling, received a reliable information from a faithful informer at Narag that Vikram and Reeta (petitioner) were involved in business of selling charas and during night of 12th and 13/12/2021, they would be coming towards Sheelabaag.