HUKAM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Hukam Chand has filed the present application, under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), seeking the indulgence of this Court to direct the police/Investigating Officer of Police Station SV and ACB, Baddi, District Solan, to release him on bail, in the event of his arrest, in case FIR No. 2 of 2023, dtd. 5/4/2023, registered under Ss. 8 and 12 of the Prevention of Corruption Act (hereinafter referred to as 'PC Act').

(2.) As per the factual position, as asserted in the application, a false case has been registered against the applicant, by the police.

(3.) On the basis of the above FIR, which is stated to be false, as per the averments in the application, the applicant is apprehending his arrest in the said case.