LAWS(HPH)-2023-6-45

ANSHUMAN KRISHNAN Vs. STATE OF HIMACHAL PRADESH

Decided On June 27, 2023
Anshuman Krishnan Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Applicant-Anshuman Krishnan has filed the present application, under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), with a prayer to direct the SHO/Investigating Officer of Police Station Parwanoo, District Solan, H.P., to release him on bail, in the event of his arrest, in case FIR No. 0010 of 2022, dtd. 13/1/2022, registered under Ss. 403, 405, 406 and 420 of the Indian Penal Code (hereinafter referred to as 'IPC'), with Police Station Parwanoo, District Solan, H.P.

(2.) According to the applicant, he is the permanent resident of the address, as mentioned in the application, and, has falsely been implicated, in this case, by the police.

(3.) The applicant has received a notice, under Sec. 91 CrPC from Police Station Parwanoo. The said notice was duly replied by him. Now, he is apprehending his arrest in the above-mentioned case.