NARENDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No.123 of 2023, dtd. 23/4/2023, under Ss. 21 and 29 of the Narcotics Drugs and Psychotropic Substances Act (for short "ND&PS" Act) registered at Police Station, Balh, District Mandi, H.P.

(2.) Petitioner was taken into custody on 23/4/2023 and is still in judicial custody.

(3.) This is a successive bail application preferred by the petitioner for grant of bail under Sec. 439 Cr.P.C. in the above noted case. His earlier bail application being Cr.MP(M) No.1147 of 2023 was dismissed as withdrawn on 26/5/2023 with liberty to file afresh.