MOHIT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above-titled three bail applications are being disposed of by the common order, as, all the three bail applications have been filed, in the same FIR, i.e. FIR No. 34 of 2023, dtd. 20/3/2023, registered with Police Station Parwanoo, District Solan, H.P., under Ss. 376-D and 34 of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) By way of the above-titled bail applications, filed under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), the applicants have sought the relief that they may be released on bail, during the pendency of trial, in the above-noted case.

(3.) According to the applicants, they are innocent persons and have falsely been impleaded by the police, in this case.