RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), in FIR No.76 of 2021, dtd. 8/4/2021, registered in Police Station Bhunter, District Kullu, H.P., under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) Status reports stand filed. Record was also made available.

(3.) As per status report on 7/4/2021, Police Party during checking of a Volvo Bus, apprehended one Kushwind (co-accused) on suspicion to check his bag. On checking, from the bag 6.528 Kilograms charas in the shape of Chapaties and balls were recovered. The same was seized. On the basis of rukka sent to the Police Station, FIR was registered in Police Station, Bhunter, District Kullu H.P.