VISHAL SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Bail petitioner, Vishal Sharma [being in custody 14/9/2023] has come up before this Court seeking regular bail under Sec. 439 of the Code of Criminal Procedure [hereinafter referred to as Cr.P.C] originating from F.I.R. No. 148 of 2023 dtd. 14/9/2023 under Sec. 15 and 29 of the Narcotic Drugs and Psychotropic Substances Act (referred to as the NDPS Act) registered with Police Station Majra, District Sirmour, H.P.

(2.) Case set up by Mr. K.S.Gill, Learned Counsel for the bail petitioner [Vishal Sharma] is that on 14/9/2023 police party received an information at about 10.20 a.m that a White Creta Hundai Car bearing registration No. HR14P-9300 was carrying contraband. On receipt of information, Nakka was laid at about 11.15 a.m at NH-07 near HPCL Petrol Pump when car HR14P9300 being driven by accused Jitender (driver) was intercepted by the patrolling party and Poppy husk/Chura Post weighing 54.402 Kg was recovered from gunny bags in the car. Consequently, other codal formalities were completed and the bail petitioner Vishal Sharma alongwith other co-accused, namely, Jitender [driver], Shambhu Lal and Sattu Joggi were arrested by police on 14/9/2023.

(3.) Pursuance to issuance of notice, the State Authorities have filed the Status Report dtd. 23/8/2024 on Instructions of SHO Police Station, Sirmaur [H.P] and thereafter the Fresh Status Report dtd. 15/10/2024 Majra, Sirmaur District H.P.