SARITA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For allegedly selling 496 grams of charas to co-accused Santosh Kumari, petitioner Sarita w/o Om Prakash, who apprehended her imminent arrest on being arraigned as an accused in FIR Number 203 of 2019, dated 28.9.2019, registered under Sections 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (herein after referred as the "NDPS Act"), in the file of Police Station Bhuntar, Distt. Kullu, H.P., disclosing non-bailable Whether reporters of Local Papers may be allowed to see the judgment? offence, has come up before this Court under Section 438 Cr.PC, seeking anticipatory bail.

(2.) On 11.11.2019, this Court passed an interim order directing that in the event of arrest, petitioner shall be enlarged on bail, subject to her complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) ASI Inder Dev, Investigating Officer, Police Station Bhunter, Distt. Kullu, H.P., is present along with records. Status report stands filed in the Court and the same is taken on record. Police file perused to the extent it was necessary for deciding the present petition, and the same stands returned to the police official.