VIKRAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Vikram Singh has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), with a prayer to release him on bail, during the pendency of the trial, in case FIR No.93 of 2023, dtd. 9/6/2023, registered under Sec. 376 of the Indian Penal Code (hereinafter referred to as the 'IPC'), and Ss. 6 and 8 of the Protection of Children from Sexual Offences Act (hereinafter referred to as the 'POCSO Act'), with Police Station Theog, District Shimla, H.P.

(2.) According to the applicant, he is innocent person and has falsely been implicated, in the present case.

(3.) As per the applicant, investigation, in the present case, is complete and conclusion of trial of the case will take sufficient long time, as such, no useful purpose would be served, by keeping him, in the judicial custody, for indefinite period.