DEVENDER KUMAR Vs. N.C. B

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to release the petitioner on bail under Sec. 439 of Cr.P.C. in case FIR No. 75/2020, dtd. 29/12/2020, registered under Ss. 20 and 29 of Narcotic Drugs and Psychotropic Substances, Act (for short 'ND&PS' Act), at Police Station N.C.B. Nahan, District Sirmour, HP.

(2.) Petitioner was arrested on 29/12/2020 and is in custody since then.

(3.) The case as alleged against petitioner is that the Narcotic Control Bureau (N.C.B.), on the basis of a secret information, intersepted vehicle (Maruti Alto) with registration No. HP35- 4856 near Yashwant Parmar Chowk, Nahan, District Sirmour H.P. Petitioner alongwith another person named Satram Lal, were found occupying the vehicle. A search was conducted and huge quantity of 11.700 Kilograms of Charas was recovered from the vehicle. The case was registered. Petitioner alongwith other occupant of the vehicle, named Satram Lal, were arrested. Investigation was carried and more persons namely Om Prakash, Pappu, Yogesh and Manoj Kumar, were also arrayed as accused.