DEV RAJ SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Dev Raj Sharma has filed the present bail 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. 28 of 2023, dtd. 4/2/2023 under Ss. 20, 61 and 85 of the Narcotic Drugs and Psychotropic Substance Act (hereinafter referred to as the ND and PS Act), registered with Police Station, Boileauganj/West, Shimla.

(2.) The applicant has pleaded the fact that he is innocent person and has falsely been implicated in the present case.

(3.) As per the applicant, the contraband, which has been shown to be recovered from his possession, does not fall within the commercial quantity.