KAMAL KANT Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for grant of bail in case FIR No. 24 of 2022 dtd. 9/2/2022, registered at Police Station, Baijnath, District Kangra, H.P., under Ss. 20 and 25 of the Narcotic Drugs and Psychotropic Substances Act, (for short 'the Act').

(2.) The investigation in the case is complete and report under Sec. 173 Cr.P.C. has been filed before learned Special Judge. The trial is now stated to be listed before learned Special Judge on 13/6/2023 for consideration on charge.

(3.) It is alleged against the petitioner that on 9/2/2022, he was apprehended by the police on the road side at about 12.10 p.m. on suspicion. Petitioner had alighted from the Car bearing registration No. HP-34A-9475 with a bag in his hand. Petitioner is alleged to have thrown the bag on the road on noticing the police. He was overpowered by the police officials. On search of the bag pack, 1Kg 516 grams of charas was recovered. On chemical analysis, the substance recovered from the bag pack belonging to petitioner has been opined to be the sample of charas.