ANKUSH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Ankush, who is behind the bars since 5.7.2018, has approached this court in the instant proceedings filed under S. 439 CrPC, praying therein for grant of bail in FIR No. 159 of 2018 dated 5.7.2018 under S. 21 of the Narcotic Drugs & Psychotropic Substances Act, registered at Police Station, Kullu, District Kullu, Himachal Pradesh.

(2.) Sequel to order dated 8.10.2018, ASI Inder Dev Sharma, I/O, Police Station, Kullu, HP has come present with the record. Mr. Dinesh Thakur, learned 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.) Perusal of status report suggests that the bail petitioner named herein above, came to be apprehended with the contraband i.e. 6 grams of heroin at place known as, "Kainchi Mor", Bhekhli Road, Kullu, by the police party on 5.7.2018 and since then, he is behind the bars.