MANOJ NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Manoj Negi @ Monu has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'the B.N.S.S.') seeking his release on bail, during the pendency of trial, arising out of case FIR No. 62 of 2024, dtd. 16/9/2024, under Ss. 64(1), 333, 351 (3), 238 of Bharatiya Nyaya Sanhita 2023 and Sec. 4 of Protection of Children from Sexual Offences Act (hereinafter referred to as 'the POCSO') registered with Police Station East, District Shimla, HP.

(2.) According to the applicant, he has been falsely implicated in the present case, as he is an innocent person and has nothing to do with the case.

(3.) The applicant has further pleaded that the investigation in the present case is complete and the Police has filed charge sheet, under Sec. 193 of BNSS, before the competent Court of law and the Court has taken cognizance and charges have been framed. Out of total 21 witnesses, three witnesses are stated to have been examined and the matter is stated to have been fixed for 29/5/2025.