DEVI LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail petition filed under Section 439 CrPC, prayer has been made for grant of regular bail in FIR No. 94/2017 dated 21.11.2017 under Section 18 of the Narcotic Drugs & Psychotropic Substances Act, 1985 registered at Police Station, Rekong Peo, District Kinnaur, Himachal Pradesh.

(2.) Sequel to order dated 1.5.2018, SI Deepak Thakur, SHO, Police Station, Reckong Peo has come present with the record. Mr. Dinesh Thakur, Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency. Record perused and returned.

(3.) Close scrutiny of the status report reveals that on 21.11.2017, police party recovered opium weighing 259 grams from the packet being carried by the present bail petitioner, Since 21.11.2017, bail petitioner, who is 75 years old, is behind bars.