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Judgment
4 paragraphs · 196 wordsJyotsna Rewal Dua, J
The petitioner prays for grant of regular bail in FIR No. 106 of 2022 dated 09.05.2022, registered under Sections 18 and 20 Narcotic Drugs and Psychotropic Substances Act (the Act in short) at Police Station Sadar, District Bilsapur, H.P.
As per the status report and the record produced by the respondent, 384 grams of cannabis and 46 grams of opium alongwith an electronic scale were recovered from the possession of the petitioner, on the basis a secret information received by the respondent. The status report also gives criminal history of the petitioner. The criminal history indicates that the petitioner was booked in seven cases under NDPS Act and out of which, he has been acquitted in three whereas other four are still pending consideration.
In view of the status report and the record produced by the respondent, learned counsel for the petition seeks permission to withdrawn the present petition with liberty to file afresh at an appropriate stage in accordance with law, if need so arises. Accordingly, the present petition is dismissed as withdrawn with leave and liberty as aforesaid. The pending miscellaneous application(s), if any, also stand disposed of.