Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a learned Division Bench of the Himachal Pradesh High Court dismissing the application filed by the State in terms of Section 378(3) of the Code of Criminal Procedure, 1973 (in short the Code). The application was dismissed summarily by simply stating "Dismissed".
(3.) The respondent faced trial for alleged commission of offences punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the NDPS Act).;