PAWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Pawan Kumar, has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), with a prayer to release him on bail, during the pendency of the trial, arising out of FIR No.180 of 2024, dtd. 6/11/2024, registered under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act'), with Police Station, Kangra, District Kangra, H.P.

(2.) According to the applicant, he is innocent person and has falsely been named and arrested, in this case, for allegedly possession 26.10 grams of Chitta/ Heroin.

(3.) As per the applicant, investigation, in this case, is complete and no useful purpose would be served, by keeping him, in the judicial custody, as, there is no likelihood of conclusion of trial, against him, in near future. The applicant is stated to be in judicial custody for the last about seven months.