SANTOSH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused, in case FIR No.24/2022, dtd. 13/4/2022, registered under Ss. 21 and 29 of Narcotic Drugs and Psychotropic Substances, Act, 1985, (for short 'NDPS Act'), at Police Station Jubbal, District Shimla, Himachal Pradesh.

(2.) Petitioner was arrested on 13/4/2022. After initial police custody, he was remanded to judicial custody and till date the petitioner is in judicial custody.

(3.) The case as setup by police is that on 13/4/2022 at about 10:30 pm, police officials intercepted vehicle No.UA-07D-5550 near Kuddu Barrier within jurisdiction of Police Station Jubbal, District Shimla. Petitioner was one of the occupants of the vehicle. Another occupant was one Anil Kumar. Petitioner was on the wheels, whereas, Anil Kumar was on the front passenger side with a bag pack on his lap.