BALDEV Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicants have filed the present applications, under Sec. 439 of Code of Criminal Procedure (hereinafter referred to as 'the Cr.P.C.') to release them on bail, during pendency of the trial, in case FIR No. 70 of 2023, dtd. 26/2/2023, under Ss. 20 and 29 of the Narcotics Drugs and Psychotropic Substances Act (hereinafter referred to as 'the NDPS Act') registered with Police Station, Balh, District Mandi, H.P.

(2.) According to the applicants, they have been falsely implicated, in the present case, as they are innocent persons and have nothing to do with the case.

(3.) According to the applicants, case of the prosecution is fragile and imaginary. The story of the Police is concocted one, as, according to the applicants, they have no role to play, in the commission of the crime.