RAMAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This bail petition for grant of regular bail has been instituted in FIR No.48/2021, dtd. 9/3/2021, registered under Ss. 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Indora, District Kangra, H.P. The FIR pertains to recovery of 500 Ridley Capsules (commercial quantity) and 10 grams of heroin.

(2.) The respondent has filed the status report and also produced the record.

(3.) According to the respondent, there are total 14 prosecution witnesses, out of which, seven have already been examined. The matter is now listed before the learned Trial Court for examining five more witnesses on 10th and 11 th April, 2023.