RAKSHPAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Rakshpal has filed the present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), for releasing him, on bail, during the pendency of the trial, arising out of FIR No. 49/2025, dtd. 28/3/2025, registered under Ss. 123, 332(c) and 351(2) of Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as the BNS) and Ss. 6 and 10 of Protection of Children from Sexual Offences Act (hereinafter referred to as the POCSO Act), with Police Station Baijnath, District Kangra, H.P.

(2.) The complainant, as well as, the child victim, in the present case, have been impleaded as respondents No. 2 and 3, vide order dtd. 28/11/2025.

(3.) According to the applicant, he is innocent person and falsely been implicated, in the present case. He has no concern whatsoever with the alleged crime, for which, he has been named, as an accused and arrested.