VINAY THAKUR Vs. STATE OF HIMACHAL PRADESH.

JUDGEMENT

(1.) By way of instant petition filed under Section 439 Cr. PC, a prayer has been made on behalf of the petitioner, who is behind bars since 6th November, 2019, for grant of regular bail in F. I. R. No. 46 of 2018, dated 1st October, 2018, registered at Police Station Rampur, District Shimla, Himachal Pradesh, under Section 21 of Narcotic Drugs and Psychotropic Substances Act 1985 (hereinafter referred to as 'Act').

(2.) Sequel to order dated 29th November, 2019, Investigating Whether reporters of Local Papers may be allowed to see the judgment? Officer has come present with record. Mr. Sudhir Bhatnagar, learned Additional Advocate General, has also placed on record status report prepared on the basis of investigation carried out by Investigating Agency.

(3.) Record/status report reveals that police party present at Naka laid near Dakolad, National Highway-5, intercepted vehicle bearing No. HP-01A-5964. At the time of interception of the aforesaid vehicle, three persons, including bail petitioner, were sitting in the vehicle and allegedly, the police after associating independent witnesses recovered 10, 9 and 6 grams of heroin respectively, from all the three occupants of the vehicle in question. As per investigation, police recovered 6 grams Chitta (heroin) from the bail petitioner. After completion of necessary codal formalities, police registered the case against the bail petitioner as well as other co-accused on 1 st October, 2018, under Section 21 of the Act.