RAJ PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Apprehending his arrest in case FIR No. 201 of 2023, dtd. 17/10/2023, registered under Ss. 406 and 420 of the Indian Penal Code (hereinafter referred to as 'IPC'), with Police Station Dhalli, District Shimla, H.P., applicant-Raj Pal has filed the present application, under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), seeking the indulgence of this Court, to direct the Police/Investigating Officer of Police Station Dhalli, District Shimla, H.P., to release him, on bail, in the event of his arrest, in the above-mentioned FIR.

(2.) According to the applicant, he is an innocent person and has falsely been implicated, in this case, by the police, at the instance of the complainant.

(3.) It is worthwhile to record herein that the applicant has also tried his luck earlier by moving application, under Sec. 438 CrPC, bearing CrMP(M) No. 2796 of 2023, which was dismissed by this Court, vide order, dtd. 30/11/2023. However, the present application is stated to have been moved, on the basis of the change in circumstances.