VIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), applicant-Vir Singh has sought his release, on bail, during the pendency of trial, in case FIR No. 41 of 2023, dtd. 11/8/2023, registered with Police Station Brow, District Kullu, H.P., under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'NDPS Act").

(2.) According to the applicant, he is permanent resident of the address mentioned in the application and has falsely been implicated, in the present case, at the instance of police. According to him, he has nothing to do with the offences, for which, he has been arrested, in this case.

(3.) It is further case of the applicant that investigation, in the present case, is almost complete and nothing is to be recovered from him or at his instance. The applicant, presently, is in judicial custody.