BHUPENDER MEHTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The matter is taken up through video conference.

(2.) The present bail applications have been maintained by the petitioners under Section 439 of the Code of Criminal Procedure seeking their release in case FIR No. 20 of 2020, dated 13.02.2020, under Sections 20 and 29 of the ND & PS Act, registered in Police Station Sadar Solan, District Solan, H.P.

(3.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present case. The petitioners are permanent resident of District Shimla and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping them behind the bars for an unlimited period, so they be released on bail.