SONU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report has been filed, which is perused and ordered to be taken on record.

(2.) By way of this petition filed under Sec. 439 of the Criminal Procedure Code, the petitioner has prayed for grant of regular bail, in FIR No.179 of 2020, dtd. 3/11/2020, registered under Ss. 22 of the Narcotic Drugs and Psychotropic Substances, Act, 1985, (hereinafter to be referred as 'NDPS Act' for short) at Police Station Poanta Sahib, District Sirmaur, H.P.

(3.) The case of the prosecution is that from the search of the Motorcycle bearing Registration No. UP-11AP-9389, being driven by the petitioner on 2/11/2020, at around 8:30 p.m. at Behral Barrier/Checkpost, near Poanta Sahib, one green coloured carry bag, containing five boxes of Parvion Spas and six open packets of the same were recovered, i.e. 1060 capsules of contraband in total. The quantity of contraband is stated to be commercial in nature.