VIRENDER MAHENDROO Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Applicant-Virender Mahendroo has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for releasing him on bail, during the pendency of the trial, in case Crime No. 31 of 2022, dtd. 22/4/2022, registered with NCB Sub Zone Mandi, District Mandi, H.P., under Ss. 20, 29 and 60 of the Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as 'the NDPS Act').

(2.) According to the applicant, the FIR, in the present case, has been registered on false and bogus facts. The facts recorded in the FIR, are also stated to be fabricated, concocted, having no base.

(3.) It is the case of the applicant that he is an innocent person and has not committed any offence. He is stated to have roped in, in the present case.