KULDEEP THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.2/2021, dtd. 1/1/2021, registered under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Paonta Sahib, District Sirmour, H.P.

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

(3.) Learned Additional Advocate General stated that out of total 15 prosecution witnesses, 11 have already been examined. Only four witnesses remain to be examined and the matter for that purpose is listed before the learned Trial Court on 12/7/2023.