SUMAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Suman Kumar has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as "CrPC"), for releasing him on bail, during the pendency of trial, in case FIR No. 3 of 2023, dtd. 6/1/2023, registered with Police Station Darlaghat, District Solan, H.P., under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "NDPS Act").

(2.) The applicant has sought the bail, on the ground, that he is an innocent person and has falsely been implicated, in the present case, as he has nothing to do with the commission of the alleged offences, for which, he has been arrested by the police.

(3.) Apart from this, the learned counsel appearing for the applicant, has given certain undertakings, on behalf of the applicant, for which, the applicant is ready to abide by, in case, released on bail, during the pendency of the trial.