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Judgment
14 paragraphs · 254 wordsAnoop Chitkara, J
The petitioner, who is in Judicial Custody since 17th May, 2020, in FIR No.90 of 2020, dated 17.05.2020, Police Station Ghumarwin, District
Bilaspur, Himachal Pradesh, under Sections 21 and 29 of the Narcotics Drugs & Psychotropic Substances Act, 1985, for keeping around 100.14
Grams of Heroin in his car, has come up before this Court, under Section 439 CrPC, for grant of bail.
Prior to this, the petitioner had also filed an application, under Section 439 CrPC for grant of bail before the learned Special Judge, Ghumarwin,
District Bilaspur, H.P. However, vide order dated 13.08.2020, the learned Special Judge, Ghumarwin, District Bilaspur, H.P., had dismissed the said
application. A perusal of order of rejection of learned Special Judge, Ghumarwin, District Bilaspur, H.P. reveals that fourteen criminal cases were
registered against the petitioner, out of which two cases pending against him have been registered under the NDPS Act.
The quantity involved in the present case is 100.14 Grams and the petitioner appears to be a habitual offender, as such, at this stage, he is not
entitled to any bail.
Given above, in the facts and circumstances peculiar to this case, at this stage, the petitioner fails to make out a case for bail. The petition is
dismissed with liberty to file a new bail application, if so advised.
Any observation made hereinabove is neither an expression of opinion on the merits of the case, nor shall the trial Court advert to these comments.
The petition is dismissed.