YASHPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking the concession of anticipatory bail under Sec. 482 of BNSS in case FIR No.545 dtd. 29/9/2024 under Ss. 109(1), 115(2), 126(2), 190, 191(1) of the BNS registered at Police Station Adarsh Nagar, Ballabgarh, District Faridabad.

(2.) Learned counsel for the petitioner has contended that the petitioner has been falsely implicated in the present case. It is submitted that the petitioner was neither named in the FIR nor assigned any specific role in the alleged occurrence. In fact, the petitioner was not even present at the time of the incident. It has been asserted that the petitioner's implication in the instant case is solely based on a disclosure statement allegedly made by co-accused Vipin, who falsely claimed that the petitioner was present with him when the complainant was assaulted. It has been argued that the said disclosure statement, apart from having minimal evidentiary value, is the only material against the petitioner, and there is no independent evidence linking him to the alleged crime. In view of these circumstances, the petitioner therefore, deserves the concession of anticipatory bail.

(3.) Notice of motion.