MAHAVIR CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All these petitions are being decided by a common order, as common questions of law and facts are involved.

(2.) Petitioners are accused in case FIR No. 124 of 2021 dtd. 2/12/2021, registered at Police Station, Dharampur, District Solan, H.P. under Sec. 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act. Petitioners are in custody since 3/12/2021.

(3.) Petitioners have approached this Court by separate petitions filed under Sec. 439 Cr.P.C. for grant of bail in the above-noted case. As per case of petitioners, their implication is false. No recovery of contraband as alleged was made either from them or vehicle occupied by them. Petitioners are farmers by profession and are not at all involved in any illegal activity. Petitioners belong to respectable families and there is no likelihood of their absconding from the course of justice. It has further been contended on behalf of the petitioners that they have no past criminal record. Petitioners have undertaken to face trial and not to tamper with the prosecution evidence in any manner. Petitioners are ready and willing to abide by all the conditions as may be imposed against them.