SAKSHAM BHARDWAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) Bail petitioner namely, Saksham Bhardwaj, who is behind the bars since 4/3/2026, has approached this Court in the instant proceedings filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita for grant of regular bail in case FIR No.278 of 2025, dtd. 26/12/2025, under Ss. 20, 25, 29 of the NDPS Act, registered at police Station, Sundernagar, District Mandi, Himachal Pradesh, respondent.

(2.) Pursuant to order dtd. 6/4/2026, respondent-State has filed status report and HC Jai Singh has come present alongwith the record. Record perused and returned.

(3.) Close scrutiny of the record/status report reveals that on 26/12/2025, police party present near Pungh Four-Lane, stopped car bearing registration No.DL-3C-DD 8275 for checking.