Dharmender @ Govinda vs The State Of Himachal Pradesh
2021 Latest Caselaw 1466 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     Cr.MP(M) No.309 of 2021
                                     Date of Decision: March 1, 2021.




                                                                          .

    Dharmender @ Govinda                                                ...Petitioner.

                              Versus
    The State of Himachal Pradesh





                                                                      ...Respondent.

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





    Whether approved for reporting?1 NO

    For the petitioner:    Mr. Vijender Katoch, Advocate.

    For the respondent: Mr. Nand Lal Thakur, Additional Advocate General and
                        Mr. Ram Lal Thakur, Assistant Advocate General, for the

                        State.


        FIR No. Dated           Police Station   Sections


        183   of 29.11.2020     Damtal, District 21 and 2 of the ND&PS Act.
        2020                    Kangra, H.P.

    Anoop Chitkara, Judge (oral)

The petitioner, apprehending his arrest for recovery of 259 grams of Heroin,

1091 capsule of drugs which are prohibited under the ND&PS Act, cash of

Rs.14,50,450/, 62 grams of gold jewellery and 466 grams of silver jewellery from his

house, has come up before this Court under Section 438 CrPC, seeking anticipatory

bail.

2. Vide previous order dated 24.2.2021, this Court had given interim protection

to the petitioner subject to his joining investigation at the concerned Police Station,

today i.e. 1.3.2021, at 9 a.m.

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

3. Mr. Nand Lal Thakur, learned Additional Advocate General, submits that as

per instructions received from the concerned Police Station, the petitioner did not

.

join the investigation till 3:00 p.m.

4. Given above, the conduct of the petitioner in not joining the investigation,

does not entitle him to any interim protection and anticipatory bail. Accordingly, the

present petition is dismissed.

Interim protection granted on 23.2.2021 and extended on 24.2.2021, stands

withdrawn.

                                                                          Anoop Chitkara,
                           r                                                 Judge.

    March 1, 2021 (ks).