DEEPAK MINHAS Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Deepak Minhas, apprehending his arrest, in Case FIR No.118 of 2025, dt. 24/9/2025, registered under Ss. 18, 20, 29/61 of the Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as the 'NDPS' Act), with Police Station, Amb, District Una, H.P., has filed the present application, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as the BNSS).

(2.) By way of the present application, indulgence of this Court has been sought, by the applicant, to direct the IO/Police of Police Station, Amb, District Una, H.P., to release him on bail, in the event of his arrest, in the above mentioned FIR.

(3.) According to the applicant, he is innocent person and has falsely been implicated, in the present case. He has termed the case registered against him, as false.