PARJA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Parja Ram has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), seeking his release on bail, during the pendency of trial, in case FIR No. 132 of 2021, dtd. 21/10/2021, registered under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'NDPS Act'), with Police Station Tissa, District Chamba, H.P.

(2.) According to the applicant, he is innocent and has falsely been arrested, in this case, by the police. The investigation, in the present case, is stated to be complete and report, under Sec. 173 (2) CrPC has been filed before the learned Special Judge, Chamba.

(3.) As per the applicant, till now, only two witnesses have been examined, in the present case and in the near future, the chances of conclusion of the trial against him, are not bright. As such, keeping him in the judicial custody, for indefinite period, according to the applicant, is nothing, but, violation of his right, under Article 21 of the Constitution of India.