ARVIND NEGI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The order of mine shall dispose of the bail application, which have been filed by the applicant, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC").

(2.) By way of the bail application, the applicant has sought his release, on bail, during the pendency of the trial, in case FIR No. 127 of 2023, dtd. 3/8/2023, registered under Ss. 341, 342, 452, 292, 228A, 201, 323, 34 of the Indian Penal Code (hereinafter referred to as 'IPC'), Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act (hereinafter referred to as 'JJ Act') and Ss. 13, 14 and 21of the Prevention of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act'), with Police Station Rohru, District Shimla, H.P.

(3.) According to the applicant, he is an innocent person and has deep roots in the society. He has not committed the alleged offences and has falsely been implicated, in the present case.