Mohammad Shafi Dar vs State Of H.P
2021 Latest Caselaw 984 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No. 2268 of 2020 Reserved on: 29.01.2021.

.

Date of Decision: Feb 4, 2021.

Mohammad Shafi Dar ...Petitioner.

Versus

State of H.P. ...Respondent.

Coram:

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

Whether approved for reporting?1NO _____________________________________________________________

For the petitioner: Mr. Lovneesh Kanwar, Advocate.

For the respondent: Mr. Sudhir Bhatnagar, Additional Advocate General with Ms. Seema Sharma, Mr. Narender Singh Thakur

and Kamal Kant, Deputy Advocates General and Mr. Manoj Bagga, Assistant Advocate.

THROUGH VIDEO CONFERENCE

Anoop Chitkara, Judge

The petitioner, who is in custody from 31.10.2020 in case

FIR No.288 dated 31.10.2020, under Section 15, 25 and 29 of

Narcotic Drugs and Psychotropic Substances Act, registered in police

Station Bhuntar, District Kullu, in connection with commercial

quantity of poppy husk, has come up before this Court under Section

439 CrPC, seeking regular bail.

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

2. The petitioner is involved in connection with 209.706 Kg.

of poppy husk. A perusal of the petition reveals that the petitioner

.

has failed to satisfy the rigors of Section 37 of NDPS Act.

3. Given above, the petitioner has failed to make out a case

for bail at this stage, therefore, the petition is dismissed. Liberty

reserved.

Anoop Chitkara,

Vacation Judge.

    February 4, 2020
          (R.Atal)         r