RAJNI BHARGAVA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Rajni Bhargava has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for seeking, her release on bail, in a case under Ss. 18(a)(i), 18 (c) read with Sec. 17B(c) and 36 (AC), punishable under Sec. 27 of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as 'the Act").

(2.) According to the applicant, she has falsely been implicated, in the above-noted case, as, she has nothing to do with the offences, for which, she has been arrested, in this case.

(3.) According to her, she is a law abiding citizen and has committed no offence. She is stated to have been implicated, in this case, on account of business rivalry, with other competing firms.