ANKUSH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SI Raj Kumar, IO Police Station Baijnath, District Kangra, H.P. present with case record.

(2.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of regular bail in FIR No. 09 of 2023, dtd. 13/1/2023, registered at Police Station Baijnath, District Kangra, H.P. under Sec. 20 of the Narcotic Drugs and Psychotropic Substances, Act (hereinafter to be referred as ND&PS Act for short).

(3.) Learned Counsel for the petitioner has submitted that the petitioner is innocent and is not guilty of the offence alleged against him. He has further submitted that the petitioner is 27 years old, who is earning his livelihood by working as a driver. He has further stated that the petitioner has no previous history of being involved in offences under the provisions of the ND&PS Act and the alleged quantity of contraband recovered from the petitioner is 316 grams of charas, which is intermediate quantity. He has further submitted that in these circumstances, it will be in the interest of justice, in case, present petition is allowed and the petitioner is ordered to be released on bail.