REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

GUR CHARAN SINGH??VS. DELHI ADMINISTRATION [REFERRED TO]
MOHAN SINGH??VS. UNION TERRITORY [REFERRED TO]
AYUB @ PAPPUKHAN NAWABKHAN PATHAN??VS. S.N. SINHA [REFERRED TO]
NANHA??VS. STATE OF U.P. [REFERRED TO]
SHRI LEKHA VIDYAR-THI??VS. STATE OF U.P. [REFERRED TO]
SITARAM??VS. STATE [REFERRED TO]
AJAI HASIA??VS. KHALID MUZIB SEHRAVARDI [REFERRED TO]
BEER BAJRANJ KUMAR??VS. STATE OF BIHAR [REFERRED TO]
DELHI TRANSPORT CORPORATION??VS. D.T.C. MAZDOOR CONGRESS [REFERRED TO]
STATE??VS. CAPT. JAGJEET SINGH [REFERRED TO]
SUSHIL CHANDRA PANDEY??VS. NEW VICTORIA MILLS [REFERRED TO]
ASHOK KUMAR VS. STATE OF PUNJAB [REFERRED TO]
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHINI JAIN VS. STATE OF KARNATAKA [REFERRED TO]
HARDIAL SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) For possessing 6.71 grams of heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 47 of 2019, dated 26.4.2019, registered under Sections 21, 25 & 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (herein after referred as the "NDPS Act"), in the file of Police Station Bhoranj, Distt. Hamirpur, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.

(2.) The status report has been filed. I have seen the status report(s) as well as 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 Sh. R.L. Chaudhary, learned counsel for the petitioner and Sh. Nand Lal Thakur, learned Additional Advocate General for the respondent/State.

(3.) The gist of the First Information Report and the investigation is as follows:

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ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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