VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed, which is perused and ordered to be taken on record.

(2.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 20 of 2022, dtd. 15/1/2022, registered under Ss. 21, 61-85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act') at Police Station Nurpur, District Kangra, H.P.

(3.) Learned counsel for the petitioner has submitted that the petitioner is a Painter by profession and he has been falsely implicated in the case. He has further submitted that the petitioner is not guilty of the offences alleged to have been committed by him. The petitioner is in custody since 15/1/2022 and taking into consideration the fact that the allegation against him is that 7. 05 grams of heroin was recovered from him and co-accused, which is an intermediate quantity, it will be in the interest of justice in case the petition is allowed and the petitioner is ordered to be released on bail, because no purpose is going to be served by detaining him in custody, more so, because the trial is already underway.