RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Asi Dev Raj, I/O, Police Station, Sadar Hamirpur, H.P. is present along with record. Record perused and returned.

(2.) F.I.R. No.227/2016 under the provisions of Sections 20, 29-61-85 of the Narcotic Drugs and Psychotropic Substance Act, 1985 was registered at Police Station, Hamirpur, H.P., on 11.9.2016. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 16.9.2016, this Court passed an interim order directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) Mr. R.S. Verma, learned Additional Advocate General states that custodial interrogation of the accused is not required. Investigation is complete and in near future, Challan is likely to be presented in the Court.