SANDEEP KUMAR MEHTA Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant has filed the present application, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'the BNSS') in case FIR No. 161 of 2022, dtd. 21/12/2022, registered under Sec. 420 of the Indian Penal Code (hereinafter referred to as 'the IPC"), with Police Station, Theog, District Shimla, H.P.

(2.) By way of the present application, the applicant has sought the indulgence of this Court to direct the Investigating Officer/Police, to release him on bail, in the event of his arrest, in the above-mentioned case, as, he is apprehending his arrest, in the said case.

(3.) Relief has been sought mainly on the ground that a complaint has been filed by complainant Virender Singh, under Sec. 156 (3) Cr. P.C., before the learned Additional Chief Judicial Magistrate, Theog and FIR, under Sec. 420 IPC has been ordered to be registered, whereas, according to him, he has no concern whatsoever with the crime in question.