RAJEEV BINDAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The above titled bail applications, are being decided by a common order, as all these applications have been filed, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), against the same FIR.

(2.) The applicants, who are apprehending their arrest in case FIR No.97 of 2025, dtd. 13/6/2025, registered, under Ss. 299, 132, 191(2), 191(3), 190,351(2), 115(2) 121(1), 109, 61(2) and 118(1) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as 'BNS'), with Police Station Majra, District Sirmaur, H.P., have approached this Court, by way of the present applications, with a prayer to direct the Police/ Investigating Officer of Police Station Majra, District Sirmaur, H.P., to release them on bail, in the event of their arrest, in the above mentioned FIR.

(3.) Applicant Dr. Rajeev Bindal, in Cr.MP(M) No.1376 of 2025, has asserted that he remained Speaker of Himachal Pradesh Vidhan Sabha. He also remained Member of H.P. Legislative Assembly from Nahan Constituency for two successive terms. Prior to that, he was Member of Legislative Assembly from Solan Constituency. He also remained Health Minister of the State of Himachal Pradesh.