BHAG SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The matters are 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. 12 of 2019, dated 02.03.2019, under Sections 22, 25 and 29 of the ND&PS Act, registered in Police Station Nerwa, District Shimla, H.P.

(3.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present case. They are permanent residents of the place 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.