ROSHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail under Section 439 of the Code of Criminal Procedure in case FIR No. 21 of 2016, registered at Police Station, Sadar, District Mandi on 23.1.2016 under Section 20-61-85 of the Narcotic Drugs and Psychotropic Substances Act (for short ND&PS Act) and under Section 181 of the Motor Vehicles Act.

(2.) It is represented by Mr. Anshul Attri, Advocate that after passing of the order by this Court on 01.12.2017 in Cr.MP(M) No. 407 of 2017, the CBI has converted the preliminary enquiry into a regular case under Sections 120-B IPC r/w Sections 7 and 13(2) r/w 13(1) (d) of P.C. Act, 1988 and Sections 167, 193, 195, 347, 389, 384 and 511 of IPC, 1860 and Section 58 of NDPS Act. The report submitted by the CBI, which was ordered to be kept in a sealed cover till the registration of a regular case, is therefore opened in the open Court.

(3.) A perusal of the status report so submitted by the CBI in Cr.MP(M) No. 407 of 2017, the records whereof were ordered to be annexed with this petition for today, reveals that in addition to Ravi Kumar even the present petitioner Roshan Lal has been falsely implicated and it is further for this precise reasons that the CBI has now registered a regular case against Manjeet, ASI Ram Lal, C. Pradeep Kumar, Jai Lal, Sub Inspector and one Jagsir Singh.