MANGAT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has been arrested on 18.1.2014 by the Police of Police Station, Nerwa, in a case registered against him under Sections 21 & 22 of the Narcotic Drugs and Psychotropic Substances Act vide FIR No. 52/13. Presently he is in custody.

(2.) THE application for the grant of bail, the accused -petitioner filed previously in the Sessions Court stands dismissed and the application registered as Cr. MP(M) No. 200 of 2014 filed in this Court was ordered to be dismissed as withdrawn vide order dated 4.3.2014 annexed to this petition.

(3.) THE record reveals that a Maruti Car No. UP07E -4274 was intercepted by the Police of Police Station, Nerwa at Bathal on 26.11.2013 around 11.00 p.m. On being signaled the car, it was stopped on the side of the road and the accused -petitioner, who was identified in the light of vehicle and on its wheel, opened the door and ran away in valley side. The search of the car was conducted and 150 bottles of Syrup 'Rexcof' were recovered therefrom. The Drug Inspector was called to the spot and the investigation conducted. The contraband recovered from the car was taken into possession.