ANSHUL SINGHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By By way of this petition, a prayer has been made for release of the petitioner on bail, in F.I.R. No.161 of 2019, dtd. 6/9/2019, registered under Ss. 419, 420, 465, 467, 468, 471, 120 B and 201 of the Indian Penal Code, at Police Station Sadar, District Shimla, H.P.

(2.) When the case was taken up on 7/12/2022, the following order was passed:

(3.) When the matter was taken up for consideration today, at the very threshold learned Additional Advocate General stated on instructions that on the last date of hearing, a false statement was made in the Court on the behalf of the petitioner that an application stood filed by the petitioner before the learned Trial Court, praying for his discharge about four months back and the same was not being adjudicated upon by learned Trial Court. According to learned Additional Advocate General, no application for discharge was in fact filed by the petitioner before learned Trial Court as on 7/12/2022.