SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 27.23 grams of Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR No.90/2019, dated 1.9.2019, registered under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (herein after referred as the "NDPS Act"), in the file of Police Station, Parwanoo, District Solan, 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. I have heard Sh. Dinesh Kumar Sharma, 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: