UJJVAL MEHTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 29.72 grams of heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 242 of 2019, dated 17.11.2019, registered under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (herein after referred as the "NDPS Act"), in the file of Police Station Sadar, Distt. Solan, H.P., disclosing non-bailable offences, Whether reporters of Local Papers may be allowed to see the judgment? has come up before this Court under Section 439 Cr.PC, seeking regular bail.

(2.) ASI Bhagat Ram, Investigating Officer, Police Station Sadar, Distt. Solan, H.P., is present along with records. Status report stands filed in the Court and the same is taken on record. Police file perused to the extent it was necessary for deciding the present petition, and the same stands returned to the police official.

(3.) I have heard learned Counsel for the petitioner and the learned Additional Advocate General for the respondent-State.