AKSHAY SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) 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.52 of 2020, dtd. 25/7/2020, registered under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances, Act, 1985, (hereinafter to be referred as NDPS Act' for short), at Police Station Swarghat, District Bilaspur, H.P.

(2.) When this case was taken up for consideration, learned Counsel for the petitioner has submitted that as the co-accused has already been ordered to be released on bail by this Court in terms of order dtd. 18/5/2023, passed in Cr.MP(M) No. 1142 of 2023, titled as Rakesh Kumar vs. State of Himachal Pradesh, therefore, the present petition be also allowed the same terms.

(3.) As the respondent-State could not dispute the fact that two co-accused have already been released by this Court in terms of order dtd. 18/5/2023, therefore, the petitioner is also ordered to be released on bail in Case FIR No. 52/2020, dtd. 25/7/2020, registered under Ss. 20, 25 and 29 of the NDPS Act, at Police Station Swarghat, District Bilaspur, H.P. on his furnishing personal bond in the sum of Rs.1,00,000.00 (Rs. One Lac) with one surety in the like amount to the satisfaction of concerned CJM/ACJM/JMFC, on the same terms and conditions, relevant portion of which order is reproduced herein below:-