NNANNA EVERISTUS CHINENYE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The present bail application has been maintained by the petitioner under Section 439 of the Code of Criminal Procedure seeking his release in case FIR No. 102 of 2019, dated 02.05.2019, under Sections 21 and 29 of the ND & PS Act and Section 14 of Foreigner Act, 03 Passport (Entry Into India) Act, registered in Police Station Sadar Solan, District Solan, H.P.

(3.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is 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 him behind the bars for an unlimited period, so he be released on bail.