NAVEEN THAPA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Naveen Thapa has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), seeking, his release on bail, during the pendency of trial, in case FIR No. 4 of 2023, dtd. 30/1/2023, registered with Women Police Station Kullu, District Kullu, H.P., under Ss. 363, 376 of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act').

(2.) According to the applicant, he has falsely been implicated and arrested, in this case, as, he is innocent and has nothing to do with the offences.

(3.) Asserting the fact that the allegations levelled against him are vague, it is the case of the applicant that he has not committed the offences.