YASH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Yash Thakur 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. 02 of 2023, dtd. 27/2/2023, registered with Women Police Station BCS, Shimla, District Shimla, H.P., under Ss. 376, 506, 323 and 427 of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) According to the applicant, he is innocent and has falsely been implicated, in this case, as he is not having any connection with the allegations levelled against him.

(3.) It is the case of the applicant that the story of the police is highly doubtful and improbable and there is no medical evidence, connecting the applicant, with the commission of the alleged offences. The FIR is stated to have been registered on the basis of false witnesses, procured by the police.