HARISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant bail petition filed under Section 439 CrPC has been preferred by the bail petitioner namely Harish Kumar, who is in custody since 24.7.2019, praying therein for grant of bail in FIR No. 250, dated 24.7.2019, under S.21 of the Narcotic Drugs & Psychotropic Substances Act (hereinafter, 'Act') registered at Police Station Sadar, Una, Himachal Pradesh.

(2.) Sequel to order dated 31.10.2019, ASI Rajinder Singh has come present with the record. Mr. Sumesh Raj, learned Additional Advocate General has also placed on record status Whether the reporters of the local papers may be allowed to see the judgment? report, prepared on the basis of investigation carried out by the investigating agency. Record perused and returned.

(3.) Record/status report reveals that on 24.7.2019, Police patrolling party apprehended bail petitioner, who allegedly after having seen Police, threw his bag on the side of the road, and recovered 157 strips of Lomotil (9420 tablets). Since the bail petitioner failed to produce valid licence/permit, if any, to keep aforesaid drugs, Police, after completion of necessary codal formalities, registered case under S.21 of the Act against the bail petitioner on 24.7.2019 and, since then, bail petitioner is behind the bars.