RAVI SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Ravi Singh has filed the present application, under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'the BNSS') for releasing him, on bail, during the pendency of the trial, arising out of FIR No. 35 of 2025, dtd. 9/2/2025, registered under Ss. 319(2), 318(4) and 238 of Bharatiya Nyaya Sanhita (hereinafter referred to as 'the BNS') and Ss. 66(C) and 66(D) of the Information Technology Act (hereinafter referred to as 'the IT Act'), registered with Police Station, Sadar Mandi, H.P.

(2.) The applicant has pleaded the fact that he is an innocent person and has falsely been implicated, in the present case and he has no concern whatsoever with the crime in question.

(3.) According to the applicant, he has tried his luck by moving application for bail, before the learned Chief Judicial Magistrate, Mandi, District Mandi, H.P., however, the same was dismissed, on 30/8/2025. Thereafter, he has again moved bail application before the learned Sessions Judge, Mandi, District Mandi, H.P., however, the same has also been dismissed, vide order dtd. 9/7/2025.