ANKUSH BAWA Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Ankush Bawa 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, arising out of FIR No. 206 of 2025, dtd. 12/9/2025, under Ss. 15 & 29 of the Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as the 'ND&PS Act'), registered with Police Station Paonta Sahib, District Sirmour, H.P.

(2.) According to the applicant, he is innocent person and has falsely been implicated, by the police, in the present case. According to him, he has no connection, whatsoever, with the offences, for which, he has been named as accused, as well as, arrested, by the police.

(3.) As per the applicant, the alleged recovery does not fall within the definition of commercial quantity, as such, rigors of Sec. 37 of ND&PS Act are not applicable. Investigation is also stated to be complete, in this case.