SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.366/2020, dtd. 20/12/2020, registered under Ss. 20 and 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 at Police Station Sadar, District Kullu, H.P.

(2.) Respondent has filed status report and also produced the record.

(3.) Learned Additional Advocate General submitted that the prosecution in all has 21 witnesses in support of its case against the petitioner. Out of them, 12 witnesses have already been examined. 9 witnesses remain to be examined, out of which, 7 are police officials and 2 material witnesses are scheduled for examination on 1/6/2023.