RAJ KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 5.92 grams of Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 173/2019, dated 1.10.2019, registered under Sections 21-61-85 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (herein after referred as the "NDPS Act"), in the file of Police Station, Indora, District Kangra, H.P., disclosing non-Whether reporters of Local Papers may be allowed to see the judgment? bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.

(2.) Status report stands filed. I have seen the status report 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 learned counsel for the petitioner and learned Additional Advocate General for the respondent/State.

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