RITIK SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 14 grams of (Chitta) Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR No. 142 of 2019, dated 06-11-2019, registered under Sections 21 , 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985, (herein after referred as the " NDPS Act "), in the file of Police Station, Dharampur, District Solan, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail. Whether reporters of Local Papers may be allowed to see the judgment?

(2.) I have seen the police file to the extent it was necessary for deciding the present petition and the same stands returned to the police official. I have heard learned counsel for the petitioner and learned Additional Advocates General for the respondent/State.

(3.) The gist of the First Information Report and the investigation is as follows: That on 05-11-2019, a police party haded by Inspector Naveen Jhalta, Incharge, Special Investigation Unit(SIU), Police Station- Sadar, Solan, District- Solan (H.P.) had set up a Naka at Sukhi Johri near Dharampur on National Highway for routine traffic checking. At about 12.05 a.m., the police officials intercepted Maruti Gypsy No. PB-80-0687 coming in a high speed from Dharampur side. In the Gypsy two persons were sitting namely Ritik Sharma and one more person who disclose his name as Shakti Singh. The police suspected that these people are carrying contraband and on checking the Gypsy, police recovered brown coloured substance from the dashboard. On checking the same from the I.O. Drug Deduction Kit, it was found to be Heroin. On weighing the same from electronic scales, it was found to be 14 grams. Consequently, the accused was arrested. Thereafter, the other procedural formalities were completed and the aforesaid F.I.R. came to be registered.