OM PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitions 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. 376 of 2019, dated 27.12.2029, under Sections 20, 25 and 29 of the ND&PS Act and Section 181 of M.V. Act, registered in Police Station Kullu, District Kullu, 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 residents of the place, so 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.