VEER CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The above titled bail applications are being decided by the common order, as, the applicants have filed these applications, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as the 'BNSS'), with a prayer to release them on bail, during the pendency of the trial arising out of FIR No.65 of 2024, dtd. 18/3/2024, registered under Ss. 21, 29, 8C and 27A of the Narcotic Drugs and Psychotropic of Substances Act (hereinafter referred to as the 'NDPS Act'), with Police Station Nalagarh, District Solan, H.P. rt

(2.) It is the case of the applicants that they are innocent and have falsely been implicated in the present case, as no recovery of contraband or any incriminating substance has ever been effected from their conscious and exclusive possession.

(3.) According to the applicants, they have been involved, in the present case, on the statement of Nand Lal, who is father of the main accused Suresh Kumar, in which, he has alleged to the police that the contraband belongs to applicant Veer Chand and applicant Veer Chand has paid a sum of Rs.27,000.00 to Suresh Kumar on 15/3/2024.