ANIL KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for grant of bail under Sec. 439 Cr.P.C. 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 & Psychotropic Substances Act, (for short "the Act").

(2.) On earlier occasion, petitioner had approached this Court for grant of pre-arrest bail in the same case, which was denied to him vide order dtd. 17/3/2023, passed by this Court in Cr.MP(M) No. 366 of 2023. Thereafter, petitioner was arrested on 21/3/2023. He remained in police custody till 24/3/2023 and since then, he is in judicial custody.

(3.) The investigation has been completed and challan stands filed in the Court.