RAJEEV MEHTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail. It has been asserted that the petitioner was arrested for the commission of offences punishable under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') registered vide FIR No. 266 of 2023, dtd. 18/12/2023 at Police Station Sadar, Solan,HP. The petitioner is innocent and he was falsely implicated. No recovery was effected from the possession of the petitioner. The petitioner belongs to a respectable family having deep roots in the society. He will abide by all the terms and conditions, which may be imposed by the Court. Therefore, it was prayed that the petition be allowed and the petitioner be released on bail.

(2.) The State has filed the status report asserting that the police party was on patrolling duty on 17/12/2023 when a secret information was received that a vehicle was parked at Solan-Kumarhatti Bye-Pass road 200 mtrs. ahead of Nature Treat. Two persons were sitting in the vehicle and were in possession of a huge quantity of heroin. Police reduced the information to writing and went to the spot. Sunil Kumar and Sandeep Kumar were found sitting in the vehicle. The police searched the vehicle and recovered 21.03 grams of heroin. The police seized the heroin and arrested the occupants. Sandeep revealed on inquiry that he and the co-accused (Rajeev) went to Chandigarh. Sandeep called Pradeep and Pradeep asked Sandeep to send Rs.49,000.00 via Google pay number. Sandeep asked his cousin Sanjay to transfer the amount. They purchased the heroin from Pradeep. This heroin was to be sold at Nirmand.

(3.) I have heard Mr. Daleep Singh Kaith, learned counsel for the petitioner, and Mr. Prashant Sen, learned Additional Advocate General for the respondent/State.