MANOJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Manoj Kumar, who is in custody since 9.8.2017, has approached this Court by way of instant bail petition filed under Section 439 of Cr.PC, praying therein for grant of regular bail in FIR No. 237/17 dated 8.8.2017, under Sections 21 , 29 , 16-61 -85 of Narcotic Drugs and Psychotropic Substances, Act, registered at police station Haroli District Una, H.P.

(2.) Sequel to order dated 5.12.2017, ASI Parkash Chand, I.O., P.S. Haroli, District Una, H.P., has come present alongwith records. Record perused and returned. Mr. P.M. Negi, learned Additional Advocate General, has also placed on record status report, which has been prepared on the basis of record of investigating agency.

(3.) Perusal of report/record suggests that aforesaid FIR came to be registered against the bail petitioner at the behest of Sub-Inspector Ankush Dogra, who alleged that he after having received secrete information that the bail petitioner is indulged in illegal trade of psychotropic substance, apprehended him near Badoli Collage Gate. Allegedly, 6.01 grams of heroin came to be recovered from the conscious possession of the bail petitioner and accordingly, he was arrested on 9.8.2017, and since then he is in custody.