GAURAV NADDA Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Gaurav Nadda, 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.118 of 2025, dtd. 28/5/2025, registered under Ss. 87, 64, 115(2), 324(4), 351(2) of Bharatiya Nyaya Sanhita (hereinafter referred to as the 'BNS'), with Police Station, Sundernagar, District Mandi, H.P.

(2.) According to the applicant, he is innocent person and has falsely been implicated, in this case and has wrongly been arrested on 29/5/2025.

(3.) According to the applicant, he is in judicial custody. The investigation of the case is also stated to be faulty and according to him, no evidence could be collected, by the police against him.