SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Sandeep 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. 86 of 2023, dtd. 17/4/2023, registered with Police Station Paonta Sahib, District Sirmaur, H.P., under the provisions of Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act").

(2.) According to the applicant, he is an innocent person and a law abiding citizen and has falsely been implicated, in this case. He has been arrested in the above-noted case, on 17/4/2023. He has termed the story of the prosecution as concocted one and has falsely been implicated, in this case.

(3.) It is the case of the applicant that no legal evidence is there against him. The prosecution case is also stated to be vitiated, on the ground of non-compliance of Sec. 42 of the NDPS Act.