OKECHUKU MATHEW Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Section 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 25 of 2017, dated 11.02.2017, registered at Police Station Kullu, District Kullu, under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) I have heard the learned counsel for the petitioner as well as learned Deputy Advocate General, who has also filed latest status report, which is ordered to be taken on record. I have also perused the record of the case, which has been made available by the learned Deputy Advocate General.

(3.) It is a matter of record that the petitioner had earlier filed an application under Section 439 of the Code of Criminal Procedure for grant of regular bail in FIR (supra), which has been rejected by the Court of learned Additional Sessions (Special) Judge, Kullu vide order, dated 04.10.2017.