RAMA CHAUHAN Vs. STATE OF H.P

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C., for releasing the petitioner on bail in FIR No. 200/2011 dated 3.9.3011, registered at Police Station, Baddi, District Solan, under section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the Act).

(2.) IT has been stated that as per prosecution the police personnel were on nakabandi near bus stand Baddi, motorcycle No. HR -49B -7493 was stopped and from plastic bag placed on the tank, Ganja weighing 11.200 kilograms was recovered from the petitioner. A case under section 20 of the Act has been registered at Police Station, Baddi.

(3.) THE petitioner is innocent. He has been falsely implicated in the case. The petitioner is the sole bread winner of the family. In case bail is not granted to the petitioner, the entire family of the petitioner will starve. The petitioner is ready to furnish bail bonds in accordance with the directions of this court. The prayer has been made for releasing the petitioner on bail.