ABDUL BASIT Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Abdul Basit, has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as the 'BNSS'), seeking the relief of bail, during the pendency of the trial, arising out of FIR No.108/2025, dtd. 11/5/2025, registered with Police Station, Paonta Sahib, District Sirmaur, H.P., under Ss. 20, 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act').

(2.) According to the applicant, he is innocent person and has falsely been implicated, in this case, by the police.

(3.) As per the applicant, he is young man of 21 years and student of D Pharma and also working as part time at a licensed medical shop in Uttar Pradesh.