RACHEAL ANDISI MMBONNE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case registered vide FIR No. 127 of 2021 dated 28.5.2021, registered at Police Station, Kullu, under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985, Section 14 of the Foreigners Act and Section 420 of the Indian Penal Code.

(2.) Petitioner was arrested on 29.5.2021 in aforementioned case and is presently in judicial custody.

(3.) Petitioner has prayed for grant of bail under Section 439 Cr.P.C. on the grounds that she is innocent and has not committed any offence. Her implication in the case is false. The investigation is already complete and Challan stands filed in the Court of learned Special Judge, Kullu. Petitioner has undertaken that she will not make any inducement, threat or promise to any other person acquainted with the facts of the case. She has further undertaken to abide by all the conditions, as may be imposed for grant of bail in her favour.