VISHAL BANYAL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), applicant-Vishal Banyal has sought his release, on bail, during the pendency of trial, in case FIR No. 85 of 2023, dtd. 11/7/2023, registered with Police Station Gagret, District Una, H.P., under Ss. 21 and 8C of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'NDPS Act').

(2.) According to the applicant, he has falsely been implicated, in the present case, as, nothing has been recovered from his possession. He has termed the case of the prosecution case as false. The investigation, in the present case, is also stated to be complete.

(3.) The applicant has earlier tried his luck before the learned Special Judge-I, Una, District Una, H.P., by filing a bail application, however, the said application was dismissed by the learned Special Judge vide order dtd. 4/9/2023.