AAKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) Both these petitions are being decided together as these arise out of the same FIR and involve common questions of facts and law.

(2.) Petitioners are accused in Case FIR No.50 of 2023, dtd. 25/2/2023 under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act'), registered at Police Station Sadar Shimla, H.P.

(3.) Petitioners herein are husband and wife in relation. On 25/2/2023, on the basis of a secret information they were intercepted by the police party near ISBT, Shimla. Petitioner Aakash was riding motorcycle No. PB-39G-4081 and petitioner Shivani was on the pillion. The motorcycle of the petitioners was search and 7.84 grams of heroin/chitta was found wrapped in a polythene packet and placed between the visor glass and speedometer of the motorcycle. The case was registered and petitioners were arrested.