BITTU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Bittu Ram, 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.28/2025, dtd. 30/1/2025, registered with Police Station, Nurpur, District Kangra, H.P., under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act').

(2.) According to the applicant, the case of the police is highly improbable and is highly suspicious, having no truth in it. According to the applicant, the grounds of detention were not communicated to him.

(3.) It is the further case of the applicant that he has no role in the commission of the alleged crime, as, he neither was instrumental behind the arrangement and transportation of contraband, nor had ever any communication pertaining to sale and purchase.