DIL BAHADUR Vs. STATE OF H P

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Crimial P.C. seeking regular bail in case FIR No. 139 of 2018 dated 26.11.2018 registered at Police Station Dharampur under Sec. 20 of Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the Act).

(2.) Status report stands filed and record perused, perusal whereof indicates that petitioner was apprehended on 26.11.2018 along with a bag, wherefrom 305 grams charas is alleged to have been recovered, as per the prosecution case. During police remand, he was interrogated intensively and every time, he has replied that he has purchased this charas from a Nepali person for personal consumption and on inquiring about bank accounts and property of petitioner, it has been found that he is not having any account in any bank and he is residing in village Gahi in rental accommodation along with his family and he is mason by profession.

(3.) On inquiry, the Investigating Officer, present in Court, submits that during investigation it has come that petitioner is living in village Gahi for the last 32 years. It is further stated in the status report that there is no other case registered against the petitioner in Police Station and investigation is complete and challan has been prepared and presented in the Court.