VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant bail petition filed under Sec. 439 CrPC has been preferred by the bail petitioner namely Vinod Kumar, who is in custody since 2/2/2019, for grant of regular bail in FIR No. 09/2019 dtd. 1/2/2019, under Ss. 20, 61 and 85 of the Narcotic Drugs and Psychotropic Substances Act, registered at Police Station, Sunni, District Shimla, Himachal Pradesh.

(2.) Sequel to order dtd. 5/2/2019, HC Chaman Lal, has come present with the record. Mr. Dinesh Thakur, learned Additional Advocate General states that status report, prepared on the basis of investigation carried out by the investigating agency, stands already filed on 15/2/2019, on which date, matter was listed before the Coordinate Bench. Record perused and returned.

(3.) On scrutiny of record reveals that on 1/2/2019 at Thalli bridge near Sunni, police patrolling party intercepted the bail petitioner, who was allegedly possessing psychotropic substance. Contraband allegedly being carried out by the petitioner was found to be 'Charas' which subsequently, on weighment came to be 208 grams. After completion of investigation including codal formalities, police registered FIR detailed hereinabove against the present petitioner at Police Station, Sunni, District Shimla, Himachal Pradesh and since 2/2/2019 bail petitioner is behind the bar.