SAMRIT DHIMAN Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Samrit Dhiman, has filed the present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), for releasing him on bail, during the pendency of the trial, arising out of FIR No. 81 of 2023, dtd. 6/8/2023, registered under Ss. 20 and 29 of the Narcotic Drugs & Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act'), with Police Station Swarghat, District Bilaspur, H.P.

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

(3.) As per the applicant, he has no concern, whatsoever, with the crime in questi n and relief of bail has been sought on the ground hat there is undue delay in the trial, as the case is now listed for 25/11/2025, for framing the charge against the co accused, who were arrested later n.