AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 168 of 2022, dtd. 16/9/2022, registered under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, registered at Police Station Indora, District Kangra, H.P.

(2.) The petitioner is in custody in this case since 16/9/2022 on account of recovery of 24.62 grams of Heroin.

(3.) When this case was listed before the Court on 23/5/2024, the following order was passed:-