KARTIK KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Kartik Kumar has filed the present petition, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), for releasing him on bail, in Case FIR No.35/2024, dtd. 13/6/2024, registered under Sec. 376, (2) (n) of Indian Penal Code (hereinafter referred to as the 'IPC'), with Police Station Mcleodganj, Dharamshala, District Kangra, H.P.

(2.) According to the applicant, the police has arrested him in the false complaint, which has been lodged on the basis of a complaint of foreign national of Poland. The applicant is in judicial custody.

(3.) According to the applicant, the case, registered against him, is false, as according to the FIR, the alleged offence had taken place in the intervening night on 6/7/6/2024, but the FIR in question was lodged on 14/6/2024 and this fact has been highlighted by the applicant to show that the case has been lodged after a long delay and delay has not been explained.