ROJI 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 438 of the Code of Criminal Procedure seeking their release, in the event of their arrest, in case FIR No. 91 of 2020, dated 30.06.2020, under Section 21 of the ND&PS Act, registered in Police Station Indora, District Kangra, 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 sending them behind the bars, so they be released on bail.