ARVIND Vs. STATE OF H.P.

JUDGEMENT

(1.) The above-titled applications have been filed by the applicants, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing them on bail, during the pendency of trial, in case FIR No. 77 of 2023, dtd. 9/5/2023, registered with Police Station Jhakri, District Shimla, H.P., under Ss. 452, 354, 354D, 506 of the Indian Penal Code (hereinafter referred to as 'IPC') and Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act")

(2.) The applicants have sought the relief of bail, on the ground, that the allegations leveled against them, in the FIR, are false as they have nothing to do with the offences, for which, they have arrested by the police.

(3.) The applicants have tried their luck by moving applications under Sec. 439 CrP.C before the learned Additional Sessions Judge, Fast Track Special Court (RAPE/POCSO), Kinnaur at Rampur, however, their applications have been dismissed vide order dtd. 22/7/2023.