VIJAY BIHARI Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Vijay Bihari has filed the present application, under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'the B.N.S.S.') for releasing him, on bail, during the pendency of the trial, in case FIR No. 177 of 2023, dtd. 22/11/2023, under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS') registered with Police Station, Theog, District Shimla, H.P.

(2.) According to the applicant, he has falsely been implicated in this case.

(3.) As per the applicant, the quantity of chitta/heroin, allegedly recovered from his possession, is 179.98 grams, whereas, the same has been found to be weighing 170.668 grams, in the laboratory.