NITISH KUMAR MUKESH Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Nitish Kumar has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing him on bail, during the pendency of trial, in case FIR No. 202 of 2022, dtd. 14/9/2022, registered with Police Station Bhunter, District Kullu, H.P., under Ss. 420, 466, 467, 468, 471, 120B and 201 of the Indian Penal Code (hereinafter referred to as 'IPC").

(2.) According to the applicant, he is an innocent person and has falsely been implicated in this case at the instance of some interested person. According to him, he has not committed any offence, for which, he has been arrested by the police, in this case.

(3.) The investigation, in the present case, is stated to be complete and nothing is to be recovered from him. The relief has also been sought on the ground of parity as his co-accused namely, Naem Chaudhary has already been released on bail vide order dtd. 24/3/2023.