KIRNA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Code of Criminal Procedure (in short 'Cr.PC'), seeking regular bail in case FIR No. 77 of 2021, dtd. 26/4/2021, registered under Ss. 20, 25, 27A and 29 of Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act') in Police Station Aut, District Mandi, H.P.

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

(3.) Petitioner was arrested on 26/4/2021 for being in alleged possession of 1.831 Kg. charas, recovered from the vehicle in which petitioner was travelling along with co-accused.