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Judgment
15 paragraphs · 263 wordsAjay Mohan Goel, J
Status report has been filed, which is perused and taken on record.
Heard.
By way of this petition, the petitioner has prayed for grant of interim bail in FIR No. 81 of 2020, dated 23.06.2020, registered at Police Station
Damtal, District Kangra, under Sections 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter to be referred as ‘ND&PS
Act’ for short).
On 07.08.2020, this Court had directed the learned Additional Advocate General to file status report and had also ordered release of the petitioner
on bail in the interregnum, on his joining investigation on 8. 08.2020, at 11:00 a.m. and thereafter as directed by the Investigating Officer.
Learned Counsel for the petitioner submits that the petitioner, in terms of the directions passed by the Court, has joined the investigation. This stand
of his has been refuted by learned Additional Advocate General. He submits that though the petitioner did join the investigation on 08.08.2020, but
thereafter, he was instructed to appear for investigation on 09.08.2020, which he did not do. Learned Additional Advocate General further submits that
in view of the allegations which are levelled against the petitioner, his custodial interrogation is necessary keeping in view the gravity thereof.
Having perused the the status report, this Court concurs with the submission so made by learned Additional Advocate General that keeping in view
the allegations which stand made against the petitioner vis-a-vis his purported involvement in the offence committed, the custodial interrogation of the
petitioner is necessary. Accordingly, this petition is dismissed.