FIROZ KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 438 Cr. P.C, prayer has been made for grant of bail in case FIR No. 376 of 2017, dated 13.08.2017 under Sections 15 and 29 of the Narcotic Drugs and Psychotropic Substances Act,1985 ( for short "NDPS") registered at Police Station, Paonta Sahib, District Sirmaur, Himachal Pradesh.

(2.) Sequel to order dated 15.09.2017 ASI Bharat Singh, Police Station, Paonta Sahib, District Sirmaur, has come present in Court alongwith the record of the case. Mr. P.M. Negi, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency.

(3.) Perusal of status report submitted by learned Additional Advocate General, suggests that aforesaid FIR came to be registered against bail petitioner as well as other co-accused on the basis of prior information received from informer of the police, who informed that petitioner as well as other family members indulged in illegal selling of Poppy Husk. Accordingly, police raided his shop and recovered 500 grams Poppy Husk. As per record, bail petitioner as well as other co-accused made all out efforts to obstruct police officials from taking into possession Poppy Husk and, in that process bail petitioner alongwith other co-accused, snatched the packet containing Poppy Husk from the police.