(1.) The petitioner has filed the present petition for seeking regular bail. It has been asserted that the police of Police Station Sadar Solan arrested the petitioner in F.I.R. 240 of 2023 dtd. 18/11/2023, for the commission of offences punishable under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act'). The wife of the petitioner is pregnant and she requires the presence of the petitioner for her treatment. Two cases have already been registered against the petitioner one for the commission of offences punishable under Sec. 376 D of IPC and Sec. 12 of the POCSO Act at Police Station Solan, H.P. and another for the commission of offences punishable under Ss. 21 and 29 of NDPS Act. The petitioner is innocent and he was falsely implicated. He would abide by all the terms and conditions, which may be imposed by the Court; hence, the petition.
(2.) The police filed a status report asserting that the police party was on patrolling duty on 18/11/2023 when a secret information was received that Vijay Kumar and Rahul were staying in Room No. 104 of Sona Guest House and they had brought a huge quantity of Heroin. The information was reduced to writing. Room No. 104 was searched and 7.34 grams of heroin was recovered during the search. Rahul and Vijay were found in the room. The police arrested them and seized the heroin. They were interrogated. Narinder Singh and Mohit Lakhanpal were arrested based on the disclosure statements made by Rahul and Vijay. The result of the analysis shows that the sample stated to be heroin was a sample of Diacetylmorphine (Heroin). One of the accused Harjot Singh was also arrested after filing the charge sheet. F.I.R. No. 339 of 204, dtd. 20/10/2004, for the commission of offences punishable under Ss. 418, 451, and 506 of the Indian Penal Code (IPC), was registered against the petitioner at the police station (P.S.) Sadar in which he was acquitted. F.I.R. No. 127 of 2023, dtd. 20/6/2023, for the commission of offences punishable under Ss. 21 and 29 of NDPS Act registered at P.S. Sadar, Solan and F.I.R. No. 15/20 dtd. 19/3/2020 for the commission of offences punishable under Ss. 376, 376 D, 511, 354, 34 of IPC and Sec. 12 of Protection of Children from Sexual Offences (POCSO) Act registered at Women Police Station (WPS) Solan, H.P. are pending against the petitioner. Hence, it was prayed that the the present petition be dismissed.
(3.) I have heard Mr. Pavinder, learned vice counsel representing the petitioner and Ms. Archana Negi, learned Deputy Advocate General for respondent/State.