RAJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Rajeev Kumar, who is behind the bars since 14.5.2019, has approached this Court in the instant proceedings filed under S. 439 CrPC, for grant of regular bail in FIR No. 54, dated 26.4.2019 under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter, 'NDPS Act') and S.18C of Drugs and Cosmetics Act (hereinafter, "DC Act").

(2.) Sequel to order dated 29.11.2019, ASI Rajpal, Police Station, Majra, Sirmaur, Himachal Pradesh has come present with the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Close scrutiny of the record made available to this Court reveals that on 25.4.2019, premises namely Apple Field International situate in Village Puruwala, Tehsil Paonta Sahib, District Sirmaur, Himachal Pradesh, came to be raided by the Police, on the basis of secret information. Record reveals that alongwith Police, Drug Inspector, namely Suresh Kumar inspected the record and documents of the Factory mentioned herein above, but the fact remains that no inconsistency, if any, in the documents as well as stock available in the Factory was found. Police record reveals that apart from the Factory premises, Police also raided/searched the store/godown allegedly possessed by M/s. Apple Field International, from where huge quantity of prohibited drugs came to be recovered. Mr. Ram Swaroop i.e. owner of the store/godown revealed to the police that he had given the premises to M/s. Apple Field International on monthly rent. Assistant Drug Controller after having inspected the contraband allegedly recovered from the premises, gave his report as under: