KARANPREET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant Karanpreet Singh has filed the present application, under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'the BNSS') for releasing him, on bail, during the pendency of the trial, arising out of FIR No. 133 of 2024, dtd. 10/11/2024, registered under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substance Act (hereinafter referred to as the ND&PS Act), with Police Station, Damtal, Police District Nurpur.

(2.) The applicant has pleaded the fact that he is innocent person and has falsely been implicated in the present case, as he has no concern whatsoever with the offence, for which, he has been arrested, by the police.

(3.) According to the applicant, story of the prosecution is highly improbable and rigors of Sec. 37 of the ND&PS Act are not applicable, in this case.