TIVALU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 113 of 2019, dtd. 5/10/2019, registered under Sec. 20 of Narcotic Drugs and Psychotropic Substances, Act (for short 'NDPS' Act) and 201 of the IPC, at Police Station Patlikuhal, District Kullu, H.P. Petitioner is in custody since 5/10/2019.

(2.) The allegations against the petitioner are that on 5/10/2019 at about 7.00 A.M., police officials nabbed the petitioner and recovered 5 Kilograms of charas from the bag carried by the petitioner and co-accused Biru. Case was registered and both the co-accused were arrested. Petitioner is in custody since 5/10/2019.

(3.) Petitioner has approached this Court for grant of bail on the ground that his right of speedy trial has been violated.