PARIKSHIT DHANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner [Parikshit Dhani], has come up before this Court, seeking regular bail, under Sec. 439 of the Code of Criminal Procedure hereinafter (referred to as CrPC). originating from the FIR No 21 of 2024 dtd. 14/2/2024, registered at Police Station Theog, District Shimla (HP), under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act (referred to as the NDPS Act). FACTUAL MATRIX

(2.) Case set up by Mr. Sanjay Dalmia, Learned Advocate, is that petitioner is a resident of Village Nehra and Post Office Panog, Tehsil Kotkhai, District Shimla (HP), and is a citizen of India and the bail petitioner has been falsely implicated for alleged offence under Sec. 21 of NDPS Act, originating from FIR No 21 of 2024, as referred to above. It is further averred that the bail petitioner has deep roots in the society and he has nothing to do with the commission of the alleged offence. It is stated that the bail petitioner has been falsely implicated at the behest of some other persons. It is further averred that the bail petitioner is innocent and there is no likelihood of absconding and jumping the bail, if granted by this Court. It is further averred that now nothing is to be recovered and the investigation is complete and no fruitful purpose will be served by keeping him in custody.

(3.) Upon issuance of notice by this Court, on 26/3/2024, the matter was adjourned for 27/3/2024 so as enable the learned counsel for the petitioner to have instructions in the matter. The matter was again listed on 27/3/2024, when the learned counsel for the petitioner reiterated his stand, as contained in the bail petition referred to above. STAND OF STATE AUTHORITIES