PANKAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 439 of the Code of Criminal Procedure, seeking regular bail in FIR No. 139/2018, dated 10-12-2018, registered at Police Station- Barotiwala, District-Solan, Himachal Pradesh, under Sections 21, 22-61- 85 of the Narcotic Drugs Psychotropic Substances Act, 1985.

(2.) I have heard the counsel for the parties and also gone through the status report.

(3.) This matter was heard on 18-6-2019 and on 17-06-2019 ASI Jagat Ram, I/O Police Station-Barotiwala, District- Solan, HP, was present alongwith record and he had placed on record the status report.