AVTAR 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. 9/16, dated 31-01-2016, registered under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Aut, District- Mandi, HP.

(2.) This Court had issued notice to respondent vide order dated 12-06-2019 and on 17-06-2019 police had filed status report.

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