Aditya Mantri vs State Of Himachal Pradesh
2021 Latest Caselaw 977 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No.174 of 2021 Reserved on : January, 29, 2021

.

Date of Decision: February 4, 2021.

    Aditya Mantri                                                       ...Petitioner.

                                    Versus





    State of Himachal Pradesh                                          ...Respondent.

    Coram:

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

Whether approved for reporting?1 NO

For the petitioner: Mr. R.K. Bawa, Senior Advocate with Mr. Naresh Kaul, Advocate.

For the respondent: Mr. Ajay Vaidya, Senior Additional Advocate General with

Mr. Sudhir Bhatnagar, Additional Advocate General, Ms. Seema Sharma, Mr. Narinder Thakur & Mr. Kamal Kant, Dy. Advocate Generals and Mr. Manoj Bagga, Assistant Advocate General, for the State.

THROUGH VIDEO CONFERENCE

FIR No. Dated Police Station Sections 89 of 19.3.2020 Bhunter, District 20, 29 of the ND&PS Act.

2020 Kullu, H.P.

Anoop Chitkara, Judge

The petitioner, who is in custody since 18.3.2020 in connection with

possessing 1Kg and 25 grams of Charas, which is a commercial quantity, has come

up before this Court under Section 439 Cr.PC, seeking regular bail.

2. Previously, the petitioner had also filed a bail petition which was registered as

Cr.MP(M) No.1478 of 2020 and after arguing for considerable days, the same was

withdrawn on 5.11.2020.

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

3. Perusal of the petition reveals that the petitioner has failed to make out any

additional argument to come out of the rigors of Section 37 of the Narcotic Drugs

.

and Psychotropic Substance, Act. As such, the present petition is dismissed with

liberty reserved to file afresh with better particulars.

Anoop Chitkara,

Vacation Judge.

February 4, 2021 (ks).

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