(1.) Applicant-Raman Dhiman has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), for releasing him on bail, during pendency of the trial, in case FIR No.82 of 2023, dtd. 31/10/2023, registered with Police Station, Kotkhai, District Shimla, H.P., under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'the NDPS Act").
(2.) The applicant has pleaded the fact that he is an innocent person and has falsely been implicated in the present case. Applicant is stated to be the permanent resident of the address, as mentioned in the bail application, and belongs to a respectable family.
(3.) According to the applicant, the main accused, in the present case, have already been released on bail, as such, relief has been claimed, on the basis of parity.