VIJAY KHATRI Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Vijay Khatri has filed the present application, under Sec. 439 of Code of Criminal Procedure (hereinafter referred to as 'the Cr. P.C.'), with a prayer to release him on bail, during pendency of the trial, in case FIR No. 109 of 2022, dtd. 6/5/2022, registered with Police Station, West, Shimla, under Ss. 18 and 19 of the Narcotic Drugs and Psychotropic Substances, Act (hereinafter referred to as 'the NDPS' Act.

(2.) According to the applicant, he has falsely been implicated in this case by the Police. The applicant has sought the relief, as claimed in the application, mainly on the ground that he is in judicial custody for the last one year and 6 months and there is no likelihood of commencement and completion of trial, against him, in near future.

(3.) The applicant has also asserted that he belongs to respectable family and having deep roots in the society.