NIKHIL THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 08 of 2023, dtd. 27/1/2023, under Ss. 323, 341, 325, 147, 148, 149 and 382 of Indian Penal Code, registered at Police Station Shimla East, District Shimla, H.P.

(2.) The ground for grant of bail, raised on behalf of petitioner is that he has been falsely implicated. He has not indulged in commission of any offence much less the offence alleged against him in the present case. Petitioner is student and in case he is detained in custody, his career will be seriously prejudiced. Petitioner is stated to be having permanent residence. He has undertaken to abide by all the terms and conditions as may be imposed against them.

(3.) On notice, respondent-State has filed a status report, a copy of which has been placed in the file. It is stated that an information was received at police post Kasumpti on 1/1/2023 regarding the beatings inflicted upon the complainant by certain persons, which was recorded vide DDR No. 4, dtd. 1/1/2023. On 27/1/2023, the police post Kasumpti by way of E-mail forwarded to PS East Shimla, the complaint of complainant regarding the same incident as recorded vide DDR No.4 dtd. 1/1/2023. On the basis of such information, FIR was registered on 27/1/2023 at Police Station East Shimla.