CHET RAM Vs. STATE OF H.P

JUDGEMENT

(1.) Applicant Chet Ram has filed the present application, under Sec. 439 of the Code of Criminal Procedure, (hereinafter referred to as 'the Cr. P.C.') for releasing him, on bail, during the pendency of the trial, in case FIR No. 141 of 2023, dtd. 28/6/2023, under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substance Act (hereinafter referred to as the ND and PS Act), registered with Police Station, Boileauganj, District Shimla.

(2.) The applicant has pleaded the fact that he is innocent person and has falsely been implicated in the present case, as he has no concern whatsoever with the offence, for which, he has been arrested, by the police.

(3.) It has been further submitted by learned counsel for the applicant that the applicant is 24 years of age and working as a taxi driver at Shimla. It is the further case of the applicant that he is the sole bread earner of the family. Thus, he has sought one chance to reform himself.