VIKRANT CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT petition filed under Section 438 of the Code of Criminal Procedure 1973 for grant of anticipatory bail in connection with case FIR No. 127 of 2014 dated 23.06.2014 registered under Sections 15 and 61 of the Narcotic drugs and psychotropic substance act 1985 at Police Station Sadar District Bilaspur HP.

(2.) IT is pleaded that applicant is innocent and he has been falsely implicated in the present case. It is further pleaded that there is no direct or indirect evidence connecting the applicant with the alleged crime. It is further pleaded that applicant is a permanent resident of village Sungal Post Office Binloa Tehsil Sadar District Bilaspur HP. It is further pleaded that applicant is deeply rooted in the society and there is no apprehension of his fleeing from justice. It is further pleaded that applicant is the sole bread earning member of his family. It is further pleaded that the detention of the applicant will not advance the cause of justice in any manner. It is further pleaded that applicant has been falsely roped in the present case at the instance of vested interested persons. It is further pleaded that applicant had left his house at village Sungal Tehsil Sadar District Bilaspur at about 11 AM to drop his parents at Chandigarh Airport as they were to board a flight for Hyderabad at 4.55 PM as their other son was admitted in the hospital at Hyderabad. It is further pleaded that applicant will join investigation as and when required by the Investigating Agency. It is further pleaded that no recovery is required to be made from the applicant by the investigating agency. Prayer for acceptance of anticipatory bail filed under Section 438 Code of Criminal Procedure 1973 sought.

(3.) COURT heard learned Advocate appearing on behalf of applicant and Court also heard learned Assistant Advocate General appearing on behalf of State.