SUBHASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application is maintained by the petitioner under Sec. 439 of the Code Criminal Procedure for releasing him on bail in case FIR No.43 of 2016, dated 9.3.2016, under Sections 21 and 29 of Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act'), registered at Police Station, Ghumarwin, District Bilaspur, H.P.

(2.) As per the petitioner, he is innocent and is falsely implicated in this case.

(3.) As per the prosecution story, 30 bottles of Relaxcof were recovered from the conscious and exclusive possession of the accused, having 100 ml. each codeine phosphate. Accused was also found in possession of 60 strips of Tramadol Hydrochloride Paracetamol tablets containing 10 tablets in each strip i.e. 600 tablets. During the course of investigation, two bottles of Relaxcof was also recovered from the possession of accused Subhash Chand son of Ram Parkash without any valid permit or licence. Total 32 bottles of Relaxcof containing 100 ml. each recovered along with 600 tablets.