RAVI KUMAR 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.) The notice of the aforesaid bail application was issued to the State on 6.4.2017 and when the records of the FIR were directed to be made available to the Court on the next date of hearing.

(3.) The case was heard for some time on 20.4.2017 and the Investigating Officer was directed to place before the Court the complete record of the inquiry conducted on the complaint filed by the father of the petitioner on the next date of hearing.