SANDEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Bail petitioner namely, Sandeep Kumar, who is behind the bars since 3.8.2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No.157/19, dated 3.8.2019, registered at police Station, Sadar, District Solan Himachal Pradesh under Section 21 & 29 of the Narcotic Drugs & Psychotropic Substances Act,1985 ( For short ' Act').

(2.) Sequel to order dated 8.11.2019, HC Devender Kumar has come present alongwith the record. Mr. Anil Jaswal, learned Additional Advocate General has also placed on record fresh status report prepared on the basis r to of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Record/ status report made available to this Court reveals that on 3.8.2019, police party having received a secret information, intercepted Bolero vehicle bearing registration No. HP-?14-?B-?3406 at Samarhal near Chambaghat and allegedly recovered 43.37 grams of heroin from the dash board of the vehicle. At the time of recovery of aforesaid contraband, three persons namely, Ashutosh Attri, Vikas Thakur alias Khaula and present bail petitioner were found sitting in the vehicle. Since, no plausible explanation came forward on behalf of the occupants of the vehicle with regard to contraband allegedly recovered from the vehicle, as referred above, police after completion of necessary codal formalities registered the case against all the three persons under Sections 21 and 29 of the Act on 3.8.2019 and since then they all are behind the bars.