PUNEET MAHAJAN Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Puneet Mahajan has filed the present application, under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'the BNSS') for releasing him, on bail, during the pendency of the trial, in case FIR No. 170 of 2023, dtd. 5/11/2023, under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the ND and PS Act), registered with Police Station, Indora, District Kangra, H.P.

(2.) The applicant has pleaded the fact that he is innocent person and has falsely been implicated in the present case, as he has no concern whatsoever, with the offence, for which, he has been arrested, by the police.

(3.) Apart from this, the applicant has put forward the fact that in this case, chances of conclusion of the trial, against the applicant, in near future are not so bright. As such, according to him, no useful purpose would be served by keeping him, in the judicial custody.