AKSHAY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicants have filed the present applications, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as "CrPC"), for releasing them on bail, during the pendency of trial, in case FIR No. 08 of 2023, dtd. 5/1/2023, registered with Police Station West, District Shimla, H.P. under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "NDPS Act").

(2.) Since, both the applications have been filed in the same FIR, as such, both the applications are being taken up together, for the purpose of decision.

(3.) The applicants have sought the bail, on the ground, that they are innocent and have nothing to do with the alleged offence, for which, they have been arrested by the police.