RAJESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Rajesh Kumar has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing him on bail, during the pendency of trial, in case FIR No. 65 of 2023, dtd. 19/4/2023, registered with Police Station Jhakri, District Shimla, H.P., under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'NDPS Act').

(2.) It has been submitted in the bail application that the applicant is an innocent person and has nothing to do with the offence, for which, he has been falsely implicated by the police and has been arrested. The investigation is also stated to be complete in this case and the applicant is in judicial custody.

(3.) Apart from this, number of undertakings have also been given on behalf of the applicant, for which, the applicant is ready to abide by, in case, released on bail, during the pendency of the trial.