JUDGEMENT
SANDEEP SHARMA,J. -
(1.)By way of instant bail petition filed under Section 439 CrPC, prayer has been made for grant of bail in case FIR No. 270 of 2017 dated 9.10.2017, registered under Section 15 of Narcotic Drugs and Psychotropic Substances Act, at Police Station, Solan, District Solan, Himachal Pradesh.
(2.)Sequel to order dated 7.11.2017, HC Naveen Kumar No. 45, I/O, PS Solan, District Solan, Himachal Pradesh, has come present with the record. Mr. R.K. Sharma, learned Deputy Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency till date. Record perused and returned.
(3.)Record/status report filed by the investigating agency suggests that on 9.10.2017, bail petitioner was apprehended by the police party carrying/possessing 2.008 kg poppy husk, near Shimla View Hotel, Salogra on NH No. 5. Since bail petitioner was unable to produce valid permit, if any, for possessing aforesaid contraband, he was taken into custody and since then is in custody.
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