ASHISH SARDANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both the bail petitions arise out of same FIR, as such, they were taken up together for disposal vide this common judgment.

(2.) Bail petitioners, namely Ashish Sardana and Tarun Batra, have approached this Court in the instant proceedings filed under S.438 CrPC, for grant of anticipatory bail in FIR No. 54, dated 26.4.2019, under Ss.21 and 29 of the Narcotic Drugs and Psychotropic Substances Act and S.18C of Drugs and Cosmetics Act, 1945 registered with Police Station, Majra, Sirmaur, Himachal Pradesh.

(3.) SI Sewa Singh has come present with the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.