ANTARYAMI Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Antaryami, has filed the present bail application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as "Cr.PC"), for releasing him, on bail in case F.I.R. No. 01/2023, dtd. 18/1/2023, registered under Ss. 376 and 506 of the Indian Penal Code (hereinafter referred to as the "IPC"), with Women Police Station Dharamshala, District Kangra, H.P.

(2.) According to the applicant, he has been arrested in the said false case at the instance of the complainant. According to him, complainant and applicant are known to each through school days and after so many years, they are again in touch with each other, through, social media and become friends. The FIR, in question, is stated to be lodged by the complainant to ruin the career of the applicant with some ulterior motive, to grab the money.

(3.) According to him, he is in the judicial custody since 9/1/2023 and the investigation in this case is almost complete. The applicant is stated to be of the age of 32 years and Government employee, working as Clerk in the Excise and Taxation Department and as such, having deep roots in the society.