Anoop Chitkara, J. - (1.)For possessing 6.14 grams of heroin, the petitioner, who is under arrest, on being arraigned as accused in FIR Number 223 of 2019, dated Dec 12, 2019, registered under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in the file of Police Station Indora, Distt. Kangra,, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.
(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, Kangra at Dharamshala, HP. However, vide order dated Jan 21, 2020, the Court dismissed the petition.
FACTS

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