VISHAV ARORA Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Vishav Arora, has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as the 'BNSS'), seeking the relief of bail, during the pendency of the trial, arising out of FIR No.155/2025, dtd. 1/8/2025, registered with Police Station, Nurpur, District Kangra, H.P., under Ss. 318(4), 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as the 'BNS').

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

(3.) As per the applicant, he has nothing to do with the crime, in question, and has wrongly been arrested by the police. He has no dealing with the complainant and even does not know the complainant.