SHIV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Shiv Kumar has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing him on bail, during the pendency of trial, in case FIR No. 24 of 2023, dtd. 12/5/2023, registered with Women Police Station Chamba, District Chamba, H.P., under Sec. 376 of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) As per applicant, he is permanent resident of the address mentioned in the bail application and having deep roots in the society. According to him, he has been arrested in a false case. According to him, the allegations levelled against him are false and he has not committed the offence, for which, he has been arrested by the police in this case.

(3.) Asserting the fact that he has been falsely implicated in this case, it is the case of the applicant that the investigation in the present case is complete and nothing is to be recovered from him.