REGENT COMPUTRONICS PVT. LTD.

DEEPAK KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
CHAMAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASROOR VS. STATE OF U P [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]
ANIL KUMAR YADAV VS. STATE (NCT) OF DELHI & ANR. [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]
PARVEZ NOORDIN LOKHANDWALLA VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
DILIP SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
AJWAR VS. WASEEM [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the present petition seeking grant of bail in F.I.R. No.63/2025, dtd. 14/7/2025, registered at Police Station, Chuwari, District Chamba for the commission of offences punishable under Ss. 64, 126(2), and 351 (2) read with Sec. 3 (5) of Bhartiya Nayay Sanhita (BNS), 2023 and Sec. 67 of Information and Technology Act (I.T. Act), 2000.

(2.) It has been asserted that the petitioner and victim are major. They fell in love and decided to marry each other. The parents of the victim were not ready for the marriage. When the victim insisted on marrying the petitioner, her mother lodged a false complaint with the police. The police registered the F.I.R. and arrested the petitioner on 15/7/2025. The petitioner cannot solemnize the marriage with the victim.

(3.) to is lodged in jail. Hence, the bail petition.

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DEEPAK KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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