ANIL SINGLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Apprehending his arrest, in case FIR No. 289 of 2023, dtd. 17/11/2023, under Sec. 420 of the Indian Penal Code (hereinafter referred to as 'the IPC') and Ss. 63 and 65 of the Copy Right Act, 1957, registered with Police Station, Baddi, District Solan, applicant has filed the present application, under Sec. 438 of Code of Criminal Procedure (hereinafter referred to as 'the Cr.P.C.').

(2.) The applicant has sought the indulgence of this Court to direct the Investigating Officer/Police, to release him on bail, in the event of his arrest, in the above-mentioned case.

(3.) According to the applicant, the said FIR has been registered at the instance of Mr.Dinesh Jindal, who has lodged the same, with a view to harass the applicant and create undue pressure on him.