DURGA SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Durga Singh 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. 92 of 2023, dt. 14/9/2023, registered at Police Station Shahpur, District Kangra, H.P., under Ss. 22 and 25 of the Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as the 'ND&PS Act') and Ss. 181, 192 and 196 of the Motor Vehicles Act.

(2.) According to the applicant, he is innocent person and has falsely been implicated by the police in the present case. The prosecution case is totally baseless and there is nothing on the record to connect the applicant with the crime in question. The contents of the FIR are stated to be false and according to the applicant, even during the entire investigation, nothing could be brought on record to connect the applicant with the crime in question. The applicant is in judicial custody, since 14. 09.2023.

(3.) According to the applicant, the investigation of the present case is complete and no useful purpose would be served by keeping the applicant in judicial custody.