HARDEEP THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Hardeep Thakur has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as "CrPC"), for seeking, release on bail, during the pendency of trial, in case FIR No. 24/22, dtd. 13/4/2022, registered with Police Station Jubbal, District Shimla, H.P., under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "NDPS Act").

(2.) According to the applicant, he is innocent and has been falsely implicated by the police in this case. The investigation against the accused is stated to be completed and nothing is to be recovered from him or at his instance. The trial against the applicant/accused will take sufficient longer time, as such, no fruitful purpose will be served by keeping him in judicial custody. The applicant has prayed that during the pendency of the trial, he may kindly be released on bail.

(3.) Apart from this, the learned counsel appearing for the applicant, has given certain undertakings, 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.