KULDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Bail petitioner namely, Kuldeep Singh, who is behind the bars since 27.5.2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No.120/19, dated 27.5.2019, registered at police Station, Sadar, District Solan Himachal Pradesh, under Section 21 of the Narcotic Drugs & Psychotropic Substances Act ,1985 ( For short ' Act'). Whether reporters of the local papers may be allowed to see the judgment?

(2.) Sequel to order dated 25.10.2019, ASI Bhagat Ram, has come present alongwith the record. Mr. R.R. Rahi, learned Deputy Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency.

(3.) Record perused and returned. Close scrutiny of the record/ status report made available to this Court, reveals that police officials of police Station, Solan after having received secret information, raided the room of present bail petitioner and recovered 9.30 grams of Heroin (chitta) in the presence of land­lady namely, Smt. Kanta Anand. Police apart from aforesaid contraband, also recovered one electronic weighing machine and after completion of the necessary codal formalities registered the case under Section 21 of the Act against the present bail petitioner on 27.5.2019 and since then he is behind the bars.