ANOOP CHITKARA,J. - (1.)For possessing 31.85 grams of Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 64/2019 dated 20.3.2019, registered under Sections 21 , 29 , 27 of the Narcotic Drugs and Psychotropic Substances Act (after now called " NDPS Act "), in Police Station, Sadar Solan, District Solan, H.P., disclosing non-bailable offences, 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.)Status report stands filed. I have seen the status report(s) as well as the Police file, to the extent it was necessary for deciding the present petition, and heard learned Counsel for the parties.
(3.)Prior to the present bail petition, the petitioner had filed a petition under Section 439 CrPC, before Special Judge-II, Solan, District Solan, HP. However, vide order dated 5.11.2019, the Court dismissed the petition, on the grounds that the bail petitioner may indulge in the distribution, consumption and exchange of the contraband and that there is every possibility that he may influence or intimidate the prosecution witnesses. FACTS
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