ANOOP CHITKARA, J. - (1.)For possessing 10.26 grams of Herion (Diacetylmorphine), the petitioner, who is under arrest, on being arraigned as accused in FIR Number 111 of 2019, dated 8.5.2019, registered under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (after now called "NDPS Act"), in Police Station Sadar, Solan, District Solan, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.
(2.)While issuing notices to the State, the Court had requested Mr. Nand Lal Thakur, Additional Advocate General to have telephonic instructions in the matter from the concerned Police Station, and to procure status report immediately, either through WhatsApp/ e-mail and forward the same to this Court on e-mail id highcourt-hp@nic.in and also send the scanned copy or PDF copy of the status report to the learned Counsel for the petitioner on his WhatsApp number 9817017441.
(3.)Mr. Nand Lal Thakur, learned Addl. Advocate General has filed the status report through e-mail, printout whereof has been placed on record.
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