VIRENDER SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The order of mine shall dispose of the bail application, which has been filed by the applicant, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC").

(2.) By way of the bail application, the applicant has sought his release, on bail, during the pendency of the trial, in case FIR No. 7 of 2023, dtd. 9/1/2023, registered under Sec. 307of the Indian Penal Code (hereinafter referred to as 'IPC'), with Police Station Manali, District Kullu, H.P.

(3.) According to the applicant, he is an innocent person and has nothing to do with the offence, for which, he has been arrested. He has not committed the alleged offences and has falsely been implicated, in the present case.