Reserved On: 29.01.202 vs State Of H.P
2021 Latest Caselaw 960 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP (M) No. 183 of 2021 Reserved on: 29.01.2021 Date of Decision: 04.02.2021.

    Hitesh Vijay                                                         ...Petitioner.




                                                                         .
                                  Versus





    State of H.P.                                                        ...Respondent.

    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.

Whether approved for reporting?1NO

For the petitioner: Mr. Manoj Pathak, Advocate.

For the respondent: Mr. Ajay Vaidya, Sr. Additional Advocate General with Mr. Sudhir Bhatnagar, Additional Advocate General and M/s Seema Sharma, Narinder Singh Thakur & Mr. Kamal Kant, Deputy Advocates General and Manoj Bagga, Assistant Advocate General for respondent-State.

THROUGH VIDEO CONFERENCE FIR No. Dated Police Station Sections 91/2018 13.04.2018 Boileauganj, 20 and 29 of ND&PS Act.

District Shimla,

H.P.

Anoop Chitkara, Judge.

The petitioner, who is in custody in the above mentioned F.I.R, since

13.04.2018, and has now come up before this Court under Section 439 of CrPC,

seeking bail.

2. The quantity involved in this case, is 4 kg and 024 grams of Charas (Cannabis),

which is commercial quantity. Perusal of the petition does not make out any case for

bail, at this stage. The petition is dismissed. Liberty reserved to file afresh with

better particulars.

Anoop Chitkara, Vacation Judge.

Feb 4, 2021 (rk).

Whether reporters of Local Papers may be allowed to see the judgment?