NARESH CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, Naresh Chauhan, who is behind the bars since 12/4/2022, has approached this Court in the instant proceedings filed under S.439 CrPC, for grant of bail in FIR No. 37, dtd. 17/4/2022 under S.21 of the Narcotic Drugs and Psychotropic Substances Act registered at Police Station Shillai, District Sirmaur, Himachal Pradesh.

(2.) Pursuant to order dtd. 11/4/2023, respondent-State has filed the status report and investigating officer has come present with records. Records perused and returned.

(3.) Close scrutiny of status report/record reveals that that police after having received secret information that the bail petitioner indulges in illegal trade of narcotics, raided his shop and allegedly recovered 11 bottles (containing 100 ml) of cough syrup containing Codeine Phosphat. Since no plausible explanation qua possession of the commercial quantity of contraband came to be rendered on record by the bail petitioner and occupants of the car, police after completion of codal formalities, lodged FIR, as detailed herein above against them and since then the bail petitioner is behind the bars . Since investigation is complete and nothing remains to be recovered from the bail petitioner, he has approached this Court for grant of bail.