SHUBHAM KASHYAP Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Shubham Kashyap, 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.159/2025, dtd. 16/9/2025, registered with Police Station, West Shimla, District Shimla, H.P., under Sec. 21 of the Narcotic Drugs & Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act').

(2.) According to the applicant, he is innocent person and has falsely been implicated and arrested, by the Police, in this case and presently, lodged in Sub Jail, Kaithu.

(3.) It is the further case of the applicant that the contraband allegedly recovered, in the present case, does not fall within the definition of 'commercial quantity', as such, rigors of Sec. 37 of the NDPS Act are not applicable, in the present case.