RAGHUBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above named applicants have filed these applications, under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), apprehending their arrest, in case FIR No. 18 of 2023, dtd. 15/11/2023, registered under Ss. 376D, 506, 509, 384, 354A&D of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 67 and 67A of the Information and Technology Act (hereinafter referred to as 'I.T. Act'), registered with Women Police Station, Nahan, District Sirmaur, H.P. By way of these applications, the applicants have sought the indulgence of this Court to direct the I.O/Police of Women Police Station, Nahan, to release them on bail, in the event of their arrest, in the above mentioned case/FIR.

(2.) According to the applicants, they are innocent persons and have falsely been implicated, in this case, at the instance of complainant.

(3.) It is their further case that all the applicants, as well as, the complainant are residents of the same area and well known to each other. The complainant had made a similar complaint in the month of August, 2023 against applicant Jagar Singh, however, the said complaint was later on withdrawn, after compromising the matter with applicant Jagar Singh. The said matter is stated to be compromised by putting applicant Jagar Singh under pressure and money has also been taken from him.