KARNAIL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Karnail Singh has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for seeking, his release on bail, during the pendency of trial, in case FIR No. 65 of 2022, dtd. 10/8/2022, registered under Ss. 363 and 376 of the Indian Penal Code (hereinafter referred to as 'IPC') and Sec. 6 of the Prevention of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act'), with Police Station Rajgarh, District Sirmaur, H.P.

(2.) The relief, as claimed, in the bail application, has been sought on the ground that the applicant is an innocent person and has falsely been implicated, in this case.

(3.) As per the applicant, the investigation, in the present case, is complete and the case has been now fixed for recording the statements of the prosecution witnesses. The statement of the child victim is stated to have already been recorded.