RAM LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 45 of 2022, dtd. 2/5/2022, registered under Ss. 20 and 29 of Narcotic Drugs and Psychotropic Substances, Act (for short 'ND&PS' Act), at Police Station Anni, District Kullu, H.P. Petitioner is in custody since 26/5/2022.

(2.) The brief facts of the case are that on 2/5/2020 at about 4.00 p.m. police officials nabbed one Rajkumar and recovered 6 kg. 024 grams of charas from gunny bag carried by him. Case was registered and said Rajkumar was arrested.

(3.) On 26/5/2022, police arrested the petitioner with the allegations that he had sold the charas to Rajkumar.