PRASHANT CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Asi Bhagat Ram, Police Station, West, District Shimla, Himachal Pradesh is present alongwith record. Record perused and returned. Status report taken on record.

(2.) In relation to F.I.R. No.108/2016 dated 8.5.2016, registered at Police Station, West, District Shimla, H.P., under the provisions of Sections 22-61-85 of the Narcotic Drugs and Psychotropic Substance Act, 1985, petitioner, Prashant Chauhan was arrested on 8.5.2016. He is in judicial custody since then. He seeks bail in relation to the said F.I.R.

(3.) On 7.5.2016, police intercepted Alto Car No.HP-62A-1775 driven by Shri Prashant Chauhan in which one Rupin Chauhan was also sitting. From the vehicle, police effected recovery of 16 bottles of Corex Cough Syrup. Allegedly the contraband substance is a psychotropic substance. It is not the prosecution case that the petitioner is carrier or part of the larger network which is otherwise indulging in illicit trade of psychotropic substances within the State of Himachal Pradesh. It is submitted that the petitioner is a student and he has been behind bars for more than 65 days.