KARTIK SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Status report filed. Copy whereof has been supplied to the learned counsel for the petitioner.

(2.) Heard learned counsel for the parties.

(3.) The present petition has been filed for grant of bail, in FIR No. 40/2024, dtd. 4/3/2024, under Ss. 21 and 29 of NDPS Act, registered at Police Station Sadar, District Solan, HP.