CHHOTU LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since, common question of law is involved in these petitions, same were taken up together for hearing and are being disposed of vide this common order.

(2.) By way of CrMP(M) No. 1381 of 2024 filed under S.439 CrPC, prayer has been made on behalf of the petitioner namely Chhotu Lal, who is behind the bars since 17/12/2023, for grant of regular bail in FIR No. 137, dtd. 17/12/2023, under S.20 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter, 'Act') registered at Police Station Banjar, District Kullu, Himachal Pradesh. Similarly, by way of CrMP(M) No. 1389 of 2024, bail petitioner Gian Chand, who is behind the bars since 17/1/2024, has prayed for grant of regular bail in FIR No. 16, dtd. 17/1/2024 under Ss. 20 and 29 of the Act, registered at Police Station Bhunter, District Kullu, Himachal Pradesh.

(3.) Respondent-State has filed status reports in both the cases.