ANOOP CHITKARA,J. - (1.)For possessing 37.77 grams of heroin, the petitioner, who is under arrest, on being arraigned as accused in FIR Number 22 of 2020, dated Feb 15, 2020, registered under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called \"NDPS Act\"), in the file of Police Station Sadar Solan, District Solan, HP, disclosing non-bailable offences, has come up before this Court under Section 439, Cr.P.C., seeking regular bail.
(2.)Status report stands filed and taken on record. 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, Cr.P.C., before Special Judge-II, Solan, District Solan, HP. However, vide order dated Feb 27, 2020, the Court dismissed the petition. FACTS
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