PYARE LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant petition under Section 438 Cr.P.C has been moved for grant of anticipatory bail in FIR No. 219/2019, dated 11.10.2019, registered at Police Station Solan under Section 20 of Narcotic Drugs and Psychotropic Substances Act. The interim protection was granted to the petitioner by this Court on 23.10.2019.

(2.) I have heard Sh. Pratap Singh Goverdhan, learned counsel for the petitioner, Sh. Anil Jaswal and Ms. Rameeta Rahi, learned Additional Advocate Generals for the State. I have also gone through the Whether reports of Local Papers may be allowed to see the judgment? status report filed today by HC Devender Kumar and relevant record of the case, necessary for adjudication of this petition.

(3.) The status report/record, reveals that:-