LAKHVIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 10 grams of Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR No.58/2019, dated 8.8.2019, registered under Sections 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (herein after referred as the "NDPS Act"), in the file of Police Station, Swarghat, District Bilaspur, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.

(2.) The status report filed. I have seen the status report(s) as well as the police file to the extent it was necessary for deciding the present petition, and the same stands returned to the police official. As per the status report, there are as many as six cases pending against the bail petitioner, three of which are under ND&PS Act, with intermediate quantity. Learned counsel submits that the petitioner has two daughters at home and prays that he be given last opportunity to reform himself. I have heard Sh. Rajiv Rai, learned counsel for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General for the respondent/State.

(3.) The gist of the First Information Report and the investigation is as follows: