Chander Bhusan Barowalia, J. - (1.)The matter is taken up through video conference.
(2.)The present bail application has been maintained by the petitioner under Section 438 of the Code of Criminal Procedure seeking her release, in the event of her arrest, in case FIR No. 60 of 2020, dated 11.05.2020, under Section 18 of the ND&PS Act, registered in Police Station Theog, District Shimla, H.P.
(3.)As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. She is resident of the place and 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 sending her behind the bars, so she be released on bail.
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