VIKRAMJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under Section 483 of Bharatiya Nagrik Suraksha Sanhita, prayer has been made on behalf of petitioner Vikramjeet Singh, who is behind bars since 18.01.2026, for grant of regular bail in case FIR No.09/2026, dated 15.01.2026, under Sections 21 and 29 of NDPS Act, registered at Police Station Bhuntar, District Kullu.

(2.) Respondent/State has filed status report and HC Manoj Kumar, No.68, PS Bhuntar, has come present along with record. Record perused and returned.

(3.) Close security of record/status report reveals that on 14.01.2026 at 10:15 pm, Police, after having received secret information that some persons staying in room No.205 at Hotel Vibhawan are indulging in illegal trade of narcotics, raided aforesaid room in the presence of independent witnesses and allegedly recovered 104 grams of heroin/chitta. Since occupants of of the room namely Nikhil Sharma and Shiv Kumar were unable to render plausible explanation qua possession of aforesaid intermediate quantity of contraband, Police, after having completed necessary codal formalities, lodged FIR against them and since then, they are behind bars. Since aforesaid accused during investigation revealed to the Police that contraband recovered from them was supplied by present bail petitioner Vikramjeet Singh, Police also arrested bail petitioner on 18.01.2026 and since then, he is behind bars.