ANIL KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has approached this Court for grant of pre-arrest bail in case FIR No. 24 of 2023, dtd. 8/2/2023, registered at Police Station, Barmana, District Bilaspur, H.P. under Ss. , 21, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, (for short 'the Act').

(2.) Brief facts necessary for adjudication of the petition are that on 8/2/2023, police party apprehended a car near place Barmana in District Bilaspur, H.P., which was being plied without any registration number. Three persons namely Surender Kumar, Ravi Kumar and Shesh Ram were occupants of the car. On suspicion, the car was searched in presence of independent witness. 15.13 grams of chitta/heroin was recovered from the vehicle. Case was registered and all the three occupants were arrested.

(3.) During investigation, it was found by the Investigating Agency that the occupants of the car had procured the recovered contraband from the petitioner after paying him Rs.40,000.00. Accordingly, petitioner was also named as a co-accused.