CHATTAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Section 439 of the Code of Criminal Procedure for grant of bail in case FIR No. 53/18, dated 12-05-2018, registered under Sections 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Tissa, District- Chamba, HP.

(2.) This Court had issued notice to respondent vide order dated 27-05-2019 and on 17-06-2019 the State had filed the status report.

(3.) I have heard learned counsel for the petitioner as well as respondent and have also gone through the status report.