VIKKY Vs. STATE OF H.P.

JUDGEMENT

(1.) PRESENT bail application filed for releasing the applicant on bail qua FIR No. 254 of 2014 dated 23.10.2014 registered under Section 20 -61 of Narcotic Drugs and Psychotropic Substance Act 1985 at Police Station Sadar District Hamirpur H.P.

(2.) IT is pleaded that applicant is innocent and has been falsely implicated in the present case. It is further pleaded that mother of the applicant is patient of heart disease and is bed ridden and required regular attendant. It is further pleaded that applicant will not tamper with prosecution evidence in any manner and it is further pleaded that applicant will abide by the conditions of bail order. Prayer for acceptance of bail application is sought.

(3.) COURT heard learned Advocate appearing on behalf of the applicant and learned Additional Advocate General appearing on behalf of the State and also perused the record carefully.