AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Ajay Kumar has filed the present application, under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as "CrPC"), before this Court, with a prayer to direct the police/Investigating Officer of Police Station Kotkhai, District Shimla, to release him on bail, in the event of his arrest, in case FIR No. 41 of 2022, dtd. 16/5/2022, registered under Sec. 420 of the Indian Penal Code (hereinafter referred to as "IPC"), with Police Station Kotkhai, District Shimla, H.P. .

(2.) According to the applicant, he is the permanent resident of the address, as mentioned in the application and a law abiding citizen. He is an agriculturist by profession. According to him, he is an innocent person and has not committed the offence, for which, he has been named as accused, in this case. He is having deep roots in the society and is ready to abide by any condition(s), to be imposed by this Court, in case any direction is issued under Sec. 438 CrPC.

(3.) According to the applicant, the allegations against him are that he has received the loan amount, but, has not constructed the house, and, as such, he has misused the same.