DHANGU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Dhangu Ram has filed the present application, under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), with a prayer to direct the Police/Investigating Officer of Police Station Nerwa, District Shimla, H.P., to release him on bail, in the event of his arrest, in FIR No. 23 of 2023, dtd. 18/4/2023, registered under Sec. 18 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'NDPS Act').

(2.) According to the applicant, he is apprehending his arrest in the above-noted FIR, whereas, he is an innocent person and has falsely been implicated, in this case.

(3.) According to him, he is having deep roots in the society and is ready to abide by any condition(s), to be imposed by this Court, in case, any direction is issued to the police/Investigating Officer, in the above-noted case, under the provisions of Sec. 438 CrPC.