ABHISHEK RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Abhishek Rana, who is behind bars since 21.11.2019, has approached this Court in the instant proceedings filed under Section 439 CrPC for grant of regular bail in connection with FIR No. 231/19, dated 30.10.2019, under Section 21 of ND&PS Act and Section 201 of IPC, registered at PS Sadar Solan, District Solan, H.P.

(2.) In terms of order dated 12.12.2019, ASI Krishan Chand, P.S. Sadar, Solan, has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Close scrutiny of record/status report made available to this Court reveals that, on 30.10.2019, police having received secrete information raided room No. 2, 3rd Floor of the building situate at Village Kundla, Rajgarh Road and allegedly, recovered 7.74 grams of heroin/Chita. As per investigation agency, it received secrete information that bail petitioner, who is a student of Shoolini University, is residing in a house detailed herein above and in case room occupied by him is searched/raided, contraband can be recovered. On the basis of aforesaid secrete information, police after associating the owner of the building broke the lock of the room and allegedly, recovered contraband as mentioned herein above. It has been stated in the status report that since considerable time would have consumed in procuring the search warrant, it without wasting time, raided the premises in question. After having recovered aforesaid contraband, police asked the bail petitioner to join the investigation, who thereafter surrendered before Investigating Agency on 21.11.2019, whereafter case under Section 21 of NDPS Act came to be registered against him and since then, he is behind bars.