KAMAL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ApplicantKamal has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as the 'BNSS'), with a prayer to release him on bail, during the pendency of trial, in case arising out of FIR No. 85 of 2025, dtd. 15/5/2025, under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as the 'ND&PS Act'), registered with Police Station Puruwala, District Sirmaur, H.P.

(2.) According to the applicant, he is innocent person and has falsely been implicated by the police, in the present case. The investigation of the present case is complete and the applicant is in judicial custody.

(3.) The applicant had further pleaded that the applicant is suffering from 60% disability, permanent in nature, as such, he is unable to walk without the help of walker. In this regard, he has annexed disability certificate Annexure P2.