RUBY Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Ruby, has filed the present bail application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as "Cr.PC"), for releasing her, on bail in case F.I.R. No. 70/2022, dtd. 19/4/2022, registered under Ss. 21, 25-61 and 85 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the "NDPS Act"), with Police Station Damtal, District Kangra, H.P.

(2.) According to the averments made in the bail application, it has been pleaded that the applicant has been falsely implicated in the present case, as she has nothing to do with the contraband. She has also submitted that she is ready to abide by any condition(s) imposed by this Court, in case, she is ordered to be released on bail.

(3.) On the basis of averments made in the application, learned counsel appearing on behalf of the applicant, has given certain undertakings, for which the applicnat is ready to abide by, in case, she is released on bail.