TILAK RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For possessing 5.84 grams of heroin by one Smt. Rajesh Kumari @ Toti, the petitioner, who apprehended his imminent arrest on being arraigned as an accused in FIR Number 123 of 2019, dated 29.07.2019, registered under Sections 21 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (herein after referred as the " NDPS Act "), in the file of Police Station Indora, 1 Whether reporters of Local Papers may be allowed to see the judgment? Distt. Kangra, H.P., disclosing non-bailable offences, has come up before this Court under Section 438 Cr.PC, seeking anticipatory bail.

(2.) The status report stands filed. I had gone through the police file on 1.11.2019 to the extent it was necessary for deciding the present petition and on the same day after going through the same, it was returned to the learned Counsel appearing for the State. I have also heard Mr. N. S. Chandel, learned Senior Counsel assisted by Mr. Rajesh Verma, learned Counsel for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General for the respondent/State.

(3.) The counsel for the petitioner states that the accused had joined the investigation as and when the Investigating Officer so directed him. Learned Additional Advocate General did not dispute this averment.