SHAKTI SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 14 grams of (Chitta) Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR No. 142 of 2019, dated 06-11-2019, registered under Sections 21, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (herein after referred as the "NDPS Act"), in the file of Police Station, Dharampur, District Solan, Whether reporters of Local Papers may be allowed to see the judgment H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.

(2.) I have heard learned counsel for the petitioner and learned Additional Advocates General for the respondent/State.

(3.) The facts of the case are as follows: