JOGINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Joginder Singh, apprehending his arrest, has filed the present application, under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC').

(2.) It has been prayed in the application that the Police/Investigating Officer of Police Station Rohru, District Shimla, may kindly be directed to release the applicant, on bail, in the event of his arrest, in case FIR No. 171 of 2023, dtd. 8/10/2023, registered with Police Station Rohru, District Shimla, under Ss. 354D, 506, 436 IPC and Sec. 8 of the Prevention of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act').

(3.) According to the applicant, he is a law abiding citizen and has falsely been implicated, in this case, at the instance of the complainant. The husband of the complainant is stated to be under contractual obligation to pay the money to the applicant for assigning the contract of grading and packaging of the apples of their orchards.