GURMEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, Gurmeet Singh, who is behind the bars since 29.4.2019, has approached this Court in the instant proceedings filed under S.439 CrPC, for grant of regular bail in FIR No. 112, dated 29.4.2019, under S.21 of the Narcotic Drugs & Psychotropic Substances Act (hereinafter, Act ) registered at Police Station, Baddi, Solan, Himachal Pradesh.

(2.) Sequel to order dated 18.7.2019, SI Mohar Singh Chauhan, has come present with the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Close scrutiny of record reveals that on 29.4.2019, police intercepted Car bearing registration No. HP-12-3834 at Morepan Road, Baddi. On checking, Police allegedly recovered green coloured bag containing 2880 tablets of Lomotil . Since bail petitioner failed to produce any permit to keep the aforesaid prohibited drug, FIR, as has been taken note herein above, came to be lodged against the bail petitioner on 29.4.2019 and, since then the bail petitioner is behind the bars. After completion of investigation, police presented the Challan in the competent Court of law and at this stage, nothing is required to be recovered from the bail petitioner.