SACHIN AGNIHOTRI Vs. STATE OF H.P.

JUDGEMENT

(1.) Sequel to orders dtd. 30/1/2026, 10/2/2026 and 19/2/2026, whereby this Court enlarged the bail- petitioners on interim bail in case FIR No.301 dtd. 5/12/2025 under Ss. 22 and 29 of ND & PS Act, registered at PS Baddi, District Solan, HP, respondent/State has filed status report and SI Vipan Kumar has come present with record. Record perused and returned.

(2.) Close scrutiny of status report/ record reveals that on 5/12/2025, police, after having received secret information to the effect that person namely Prajwal Sharma, R/o Village Malookmajra, Morphin Road, near Bharat Petrol Pump, Baddi, indulge in illegal trade of narcotics, constituted a raiding party and allegedly recovered 360 bottles of Syrup namely Zing Cirex-T containing Triprolidine Hydrochloride and Codeine Phosphate Syrup in the presence of independent witnesses. Out of aforesaid 360 bottles, 14 bottles were having label of CSD Life sciences, whereas the remaining bottles were without any label. Since no plausible explanation ever came to be rendered on record qua possession of aforesaid bottles of cough syrup containing narcotic substance i.e. codeine phosphate, police, after having completed necessary codal formalities, lodged FIR detailed hereinabove against Prajwal Sharma, who allegedly during investigation disclosed that accommodation in which he along with Pardeep resides, is in the name of CSD Life Sciences. He also disclosed to the Police that bottles recovered from him were stacked by the co-accused Pardeep on the askance of owner of CSD Life Sciences namely Vishal. On the basis of aforesaid statement given by the Prajwal Sharma, Police arrested Pardeep, whereas owners of CSD Life Sciences namely Vishal and Sachin along with Production Manager Alok Dhar Dwivedi, approached the Court of learned Sessions Judge, Solan, by way of bail petition filed under Sec. 482 Bharatiya Nagrik Suraksha Sanhita for grant of anticipatory bail. However, same were dismissed. In the afore background, above named persons have approached this Court in the instant proceedings for grant of interim bail.

(3.) Vide orders dtd. 30/1/2026, 10/2/2026 and 19/2/2026, this Court, enlarged the bail-petitioners on interim bail subject to condition that they shall join investigation. Since bail-petitioners have already joined the investigation and nothing remains to be recovered from them, prayer has been made on their behalf for confirmation of interim bail granted vide orders dtd. 30/1/2026, 10/2/2026 and 19/2/2026.