RANVIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought regular bail in case FIR No. 25/2015, registered at Police Station, Nirmand, District Kullu, on 24.03.2015, under Sections 20, 60 of the Narcotic Drugs and Psychotropic Substances Act (for short the 'Act') and under Section 181 of the Motor Vehicles Act.

(2.) THE records of the investigation have been produced and status report filed by the prosecution. As per prosecution story, the petitioner was driver in Car No. HP -12E -5851. This car was intercepted by the police at Block Kainchi, Nirmand. At the relevant time, the owner of the vehicle was accompanying the vehicle. On inquiry, the petitioner and the owner of the vehicle could not give satisfactory reply as to why they were at Nirmand. Upon this, the police got suspicious and after associating witnesses conducted search and recovered 960 grams of Charas from the co -accused.

(3.) THE learned Additional Advocate General has opposed the bail application by alleging that the petitioner is an accused in a serious offence and bail ought not to be granted in such cases.