ARMAN-UR-REHMAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above-noted three bail applications are being disposed of by the common order, as, all the three bail applications have been filed, in the same FIR, i.e. FIR No. 294 of 2022, dtd. 12/12/2022, registered with Police Station Sadar, Bilaspur, H.P., under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "NDPS Act").

(2.) The applicants have filed these bail applications, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as "CrPC"), for releasing them on bail, during the pendency of trial, in the above-noted case.

(3.) The applicants have pleaded that they are innocent persons and have falsely been implicated, in this case, by the police, as, there is nothing on the record, to connect them with the alleged crime, for which, they have been arrested by the police, in this case. They have termed the case of the prosecution as false and frivolous.