GURMAIL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner/accused (hereafter referred to as the accused) has preferred this application for grant of bail to him in case FIR No.. 267 of 2005, dated 25.4.2005, under Section 15 of the Narcotic Drugs & Psychotropic Substances Act. (hereafter referred to as the NDPS Act) registered at Police Station, Una.

(2.) The allegations against the accused are that on 25.4.2005, after compliance of the relevant provisions, on a raid conducted in the house of the accused in his presence, 37kgs. of poppy husk was recovered. The investigation in the case is complete except that the report of the Chemical Examiner is awaited. The accused is presently in judicial custody.

(3.) The bail has been prayed, for on the grounds that the accused refused to be a police witness in a case, therefore, police have turned inimical towards him and he has been falsely and illegally implicated in the commission of the alleged offence whereas he is innocent.