KASHMIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Kashmir Singh, who is behind the bars since 11.1.2015, has approached this Court in the instant proceedings filed under Sec. 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No.15/2015, dated 11.1.2015, under Sections 15 & 29 of the Narcotics Drugs & Psychotropic Substances Act ( for short "ND&PS Act"), registered at police Station, Sadar, District Bilaspur, Himachal Pradesh.

(2.) Sequel to order dated 9.1.2018, ASI, Raj Kumar, has come present alongwith the record. Mr. Dinesh Thakur, learned Additional Advocate General, has also placed on record status report, prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Close scrutiny of the record/status report, reveals that on 11.1.2015, police after having received the secret information, raided the store of the shop owned by coaccused Gian Chand at village Chardi, post Office Chharol, Tehsil Sadar, District Bilaspur, H.P and recovered 2 quintal 30 Kg. of poppy husk, which was kept in 13 gunny bags. During investigation, it emerged that present bail petitioner in his jeep (Mahindra Tralla) bearing No. HP116036 brought aforesaid contraband to the shop of coaccused Gina Chand from Haryana.