BUDH BAHADUR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, Budh Bahadur Singh @ Fauji, has come up before this Court under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), seeking pre-arrest bail, originating from FIR No. 7 of 2024, dtd. 12/3/2024, registered against one Shri Dinesh Shahi with Police Station Moorang, District Kinnaur, [H.P.], under Sec. 18 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act').

(2.) The background facts as set up by Ms. Parul Negi, Advocate is that on 12/3/2024 the police party was on patrolling duty with I.O. kit and during such patrolling at 3:00 pm when the police party reached Kharo on NH-05 in Government vehicle, then at 4:00 pm near Raabchic Dhaba, a person was seen walking towards them from hot water spring side, who was carrying a backpack and on seeing the police he turned back towards hot waters.

(3.) The instant bail petition [Cr.MP(M) No.545 of 2024] was listed before this Hon'ble Court on 20/3/2024 when, this Court asked the respondent/State authorities to file the status report [taken on record].