BALDEV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In connection with FIR No.33/15, dated 8.2.2015, for commission of offences, punishable under the provisions of Sections 20 & 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act), registered at Police Station, Sadar, District Mandi, Himachal Pradesh, accused-petitioner Baldev Singh stands arrested on 8.2.2015.

(2.) It is not in dispute that the investigation is complete and challan stands filed. Petitioner's application for grant of bail stands rejected by the trial Court. Also, this Court on 31.7.2015, had allowed the petitioner to withdraw such application, with liberty to file afresh subsequently.

(3.) In view of the changed circumstances, inasmuch as charges stood framed, present application stands filed. Evidently, petitioner stands charged for having abetted the crime. It is not in dispute that recovery was not effected from the person of the accusedpetitioner. Petitioner contends that he was travelling in the vehicle only to give company to the driver/owner, who is from his village. Recovery of 1.240 kgs of Charas is stated to have been effected from the vehicle owned and driven by co-accused Ram Lal.