RAMANPREET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Since both the petitions have arisen out of the common FIR, therefore, they are being taken up together for disposal.

(2.) The petitioners have filed the present petitions for seeking regular bail in FIR No. 193 of 2025, dtd. 9/9/2025, registered at Police Station, Sundernagar, District Mandi, H.P., for the commission of offences punishable under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(3.) It has been asserted that the petitioners were arrested by the police of Police Station Sundernagar in the aforesaid FIR. The petitioners are innocent, and they were involved in a false case at the instance of some interested person. The petitioners have nothing to do with the commission of crime. They are running a grocery shop in their native place. They are the sole earners of their families, and their family members are facing hardship due to their detention. The petitioners are the permanent residents of District Abohar, (Punjab), and there is no chance of their absconding. They would abide by the terms and conditions which the Court may impose. Hence, the petitions.