NAVEEN JASWAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Naveen Jaswal @ Veenu has filed the present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), for releasing him, on bail, during the pendency of the trial, arising out of FIR No. 376/2024, dtd. 18/11/2024, under Sec. 21 of the Narcotic Drugs & Psychotropic Substances Act (hereinafter referred to as the 'ND&PS Act'), registered with Police Station Sadar Una, District Una, H.P.

(2.) According to the applicant, he is innocent person and has falsely been implicated, by the police, in this case. The investigation of the present case is stated to be complete and police has filed the charge sheet against him.

(3.) It is the case of the applicant that the contraband, allegedly shown to have been recovered, in this case, does not fall within the definition of commercial quantity, as such, rigors of Sec. 37 of the ND&PS Act are not applicable, in the present case.