PURAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The instant bail application has been maintained by the petitioner under Section 438 of the Code of Criminal Procedure for grant of bail, in the event of his arrest, in case FIR No. 56 of 2020, dated 15.04.2020, under Section 18 of Narcotic Drugs and Psychotropic Substances Act, registered at Police Station Padhar at Darang, District Mandi, H.P.

(3.) As per the petitioner, he is innocent and has been falsely implicated in the present case. He is permanent resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so he may be released on bail.