KAILASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner-Kailash, who is behind bars since 28.8.2019, has approached this Court in the instant proceedings, for grant of regular bail in FIR No. 48, dated 28.8.2019, under Ss. 21, 25 and 29 of the Narcotic Drugs & Psychotropic Substances Act registered at Police Station, Brow, District Kullu, Himachal Pradesh.

(2.) Pursuant to order dated 4.10.2019, Inspector Vikas Kumar has come present with the record. Mr. Sanjeev Sood, 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.

(3.) Status report/record reveals that on 28.8.2019, at 6.15, police intercepted vehicle bearing registration No. HP-6A-6736, being driven by the bail petitioner but since bail petitioner as well as other occupants of the car got perplexed after seeing the police, police carried out search after associating independent witness and allegedly recovered 21 grams of Heroin. After completion of codal formalities, Police registered FIR, as detailed herein above, against the bail petitioner and other co-accused on 28.8.2019 and since then, bail petitioner is behind the bars whereas, co-accused namely Pradeep Kumar, Hemant Kumar, Shyam Lal and Amit Kumar stand enlarged on bail, vide order dated 17.9.2019 passed by Special Judge-II, Kinnaur at Rampur.