YASIN Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petitions for seeking pre-arrest bail in FIR No. 174 of 2025, dtd. 21/10/2025, registered for the commission of offences punishable under Ss. 137(2), 249, 142, 96, and 61(2) of Bhartiya Nyaya Sanhita (BNS) at Police Station Majra, Tehsil Paonta Sahib, District Sirmaur, H.P.

(2.) It has been asserted that the petitioners have not committed any offence, and a false FIR was lodged against them. The custody of the petitioners is not required for any purpose, and no fruitful purpose would be served by detaining the petitioners in custody. Hence, the petitions.

(3.) The petitions are opposed by filing a status report asserting that the victim, aged 13 years, was missing on 20/10/2025, and the matter was reported to the police. The police registered an FIR and investigated the matter. It was found during the investigation that the victim was chatting with the petitioner, Yasin, on Instagram. The police searched the house of the petitioners, but the victim was not found in the house. Subsequently, the victim was found abandoned on the road. The victim made a statement under Sec. 183 of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023, before the learned Judicial Magistrate First Class, Nahan, in which she claimed that no wrong act was done with her. Hence, the status report.