ARJUN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail in F.I.R. No. 162 of 2024, dtd. 25/10/2025, registered in Police Station Jawali, District Kangra, H.P., for the commission of offences punishable under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act (NDPS).

(2.) It has been asserted that the allegations against the petitioner are false, and no case is made out against him. The petitioner is a respectable person in society, and a false recovery was planted against the petitioner. The police gave beatings to the petitioner, and he sustained injuries. The police concocted a false case against the petitioner to save themselves. The police have filed the charge sheet before the Court, and the conclusion of the trial is likely to take some time. No fruitful purpose would be served by keeping the petitioner in custody. FIR No. 117 of 2019 is pending against the petitioner. Hence, it was prayed that the present petition be allowed and the petitioner be released on bail.

(3.) The petition is opposed by filing a status report asserting that the police were on patrolling duty on 25/10/2024. They stopped a vehicle bearing registration No. HP-97A-0842 and recovered 6.058 kgs of charas from it. They arrested driver Arjun Singh (the present petitioner) and occupant Vipin Kumar. The police interrogated them, and Arjun Singh revealed during the interrogation that he had purchased Charas from Maheshwar Singh for Rs.2,50,000.00. Vipin Kumar revealed during the interrogation that Arjun Singh had promised to pay Rs.5,000.00 to him. The police interrogated Ajay Kumar, and he revealed that he was working in the shop of Shubhkaran. Shubhkaran was arrested in a case of charas. Arjun Singh started looking after the shop. Arjun Singh asked Ajay Kumar to transfer the money to various persons as the accounts of Shubhkaran were seized by the police. Ajay Kumar had transferred Rs.27,000.00 to Maheshwar Singh's account. The police arrested Maheshwar Singh, who revealed during the inquiry that he had sold 06 kg of charas to Arjun Singh through Somdev. The police recovered the bank details of Maheshwar Singh and found that some vouchers mentioned the name of Ajay Kumar. The report of analysis confirmed the substance to be charas; hence, the status report.