SAHIL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail applications have been maintained by the petitioners under Section 439 of the Code of Criminal Procedure Whether reporters of Local Papers may be allowed to see the judgment? seeking their release in case FIR No. 35 of 2019, 04.03.2019, under Section 20 of the NDPS Act and Section 181 of the MV Act, registered at Police Station, Jogindernagar, District Mandi, H.P.

(2.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present case. They are neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping them behind the bars for an unlimited period, so they be released on bail.

(3.) Police report stands filed. As per the prosecution story, on