CHANDE RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of regular bail in FIR No. 05 of 2019, dated 05.01.2019, registered against him under Sec. 20 of the ND & PS Act at Police Station Kullu, District Kullu, H.P.

(2.) Allegation against the petitioner is that 200 grams of charas was recovered from his conscious possession leading to the registration of FIR in which he stands arrested.

(3.) Learned counsel for the petitioner has argued that the petitioner is behind bars since 05.01.2019 and taking into consideration the fact that the alleged charas recovered from the conscious possession of the petitioner is 200 grams only, he may be released on bail by imposing strict conditions upon him.