PUNAM PUN RAI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Punam Puri Rai has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as the 'CrPC'), with a prayer to release her on bail, during the pendency of trial, in case FIR No. 64 of 2023, dtd. 23/6/2023, registered under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act'), with Police Station Dharampur, District Solan, H.P.

(2.) According to the applicant, she is an innocent person and has falsely been implicated, in the present case.

(3.) It is the case of the applicant that she is neither connected nor concerned with the commission of the alleged offences.