ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report has been filed, which is perused and taken on record.

(2.) These two bail applications filed under Section 439 of the Code of Criminal Procedure, are at the behest of one bail applicant, namely, Anil Kumar, for grant of regular bail in case FIR No. 516 of 2018, registered at Police Station Sadar, Una, under Sections 21-61-85 of the NDPS Act and 181 and 196 of the Motor Vehicle Act.

(3.) Cr.Mp(M) No. 1119 of 2019 was filed in this Court on 15.06.2019. In the said petition, notice was issued on 17.6.2019 for 27.06.2019 and when the case was listed on 27.6.2019, the matter was adjourned for today.