DABE RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 439 of the Code of Criminal Procedure for grant of bail in case FIR No. 46 of 2019, dated 16.3.2019, registered at Police Station Bhunter, District Kullu, H.P., under Sec. 20 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) This Court had issued notice to respondent vide order dated 29.4.2019 returnable for 13.5.2019, on which date the matter was adjourned by four weeks.

(3.) I have heard learned counsel for the parties.