LIHAT RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner Lihat Ram, who is behind bars since 18/5/2023, has approached this Court by way of present petition filed under S. 439 CrPC, for grant of regular bail in case FIR No. 72, dtd. 22/4/2023, registered at Police Station Dhalli, District Shimla under Ss.20 and 29 of Narcotic Drugs and Psychotropic Substances Act.

(2.) Pursuant to order dtd. 30/5/2024, respondent-State has filed status report. ASI Puran Ram Police Station Dhalli has come present with record. Record perused and returned.

(3.) Close security of record reveals that on 22/4/2023, police, after having received secret information, intercepted one vehicle i.e. Honda Amaze bearing registration No. HR-79-3461, coming from Dhalli Whether the reporters of the local papers may be allowed to see the judgment? to Shimla and allegedly recovered 2.311 kg of charas, in the presence of independent witnesses. Since, occupants of the car were unable to render plausible explanation qua possession of aforesaid quantity of contraband, police, after completion of codal formalities, arrested the occupants of car namely Om Prakash and Manoj Kumar and since then, they are behind the bars. It is alleged that the main accused disclosed to the police during investigation that they had purchased the contraband, allegedly recovered from their possession from the present bail petitioner, as such, he came to be named in the present FIR. Bail petitioner was arrested on 18/5/2023 and since then, he is behind the bars. Since, investigation is complete and Challan stands filed in the competent court of law, prayer has been made on behalf of the bail petitioner for grant of regular bail.