YASHPAL Vs. STATE OF H.P.

JUDGEMENT

(1.) This order of mine shall dispose of both the above titled bail applications, which have been filed by the applicants, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'the BNSS ') in case FIR No. 87 of 2025, dtd. 20/11/2025, registered under Ss. 309(4), 115 (2), 126(2), 332(C), 333, 351(2) and 3(5) of Bharatiya Nyaya Sanhita (hereinafter referred to as 'the BNS '), with Police Station, Kotkhai, District Shimla, H.P.

(2.) By way of present applications, the applicants have sought the indulgence of this Court to direct the Investigating Officer/Police, to release them on bail, in the event of their arrest, in the abovementioned case, as, they are apprehending their arrest, in the said case.

(3.) According to the applicants, they are innocent persons and have falsely been implicated in the present case.