SANDEEP THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who alongwith three other persons, was present in the room of a hotel at Parwanoo, from where the police had recovered a bag concealed in the Double Bed, containing 2.689 Kilograms of Charas i.e. commercial quantity, has come up before this Court, seeking regular bail.

(2.) Notice was issued to the State, which was waived by Mr. Narinder Guleria and Mr. Nand Lal Thakur, learned Additional Advocate Generals, who have opposed the bail, on the ground that it is barred by Section 37 of the Narcotics Drugs and Psychotropic Substances Act, 1985, (After now called as NDPS Act).

(3.) The State has opposed the bail, as such, there is no requirement to call for the status report. Prima facie, I am of the considered view that no case for bail is made out.