VINAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Vinay Kumar has filed the present application, under Sec. 439 of Code of Criminal Procedure (hereinafter referred to as 'the Cr.P.C.'), with a prayer to release him on bail, during pendency of the trial, in case FIR No.189 of 2023, dtd. 5/9/2023, registered, under Ss. 376 and 506 of the Indian Penal Code (hereinafter referred to as 'the IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'the POCSO Act'), with Police Station, West Shimla, District Shimla, H.P.

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

(3.) According to him, he is not involved in the commission of offences, for which, he has been arrested, by the police. The case of the police is stated to be false and fabricated one. He is stated to be in judicial custody, since 6/9/2023.