RAHUL Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Rahul alias Roli has filed the present application, under Sec. 483 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), seeking his release on bail, during the pendency of trial, arising out of FIR No. 212 of 2024, dtd. 6/12/2024, registered under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'NDPS Act'), with Police Station, Kangra, District Kangra, H.P.

(2.) According to the applicant, he is innocent and has nothing to do with the offence, as he has falsely been implicated, in this case.

(3.) It is the case of the applicant that he is innocent and has nothing to do with the alleged offence.