CHETAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Chetan Kumar has filed the present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), for releasing him, on bail, during the pendency of the trial, arising out of FIR No. 06/2025, dtd. 7/4/2025, registered under Ss. 64, 351(2) of Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as the BNS), and Sec. 6 of Protection of Children from Sexual Offences Act (hereinafter referred to as the POCSO Act), with Women Police Station Dharamshala, District Kangra, H.P.

(2.) According to the applicant, he is innocent person and has falsely been implicated, in the present case, whereas according to the applicant he has no concern with the crime in question. Investigation of the present case is stated to be complete and the child victim as well as her father have already been examined.

(3.) The applicant has earlier tried his luck by moving the application before the learned Additional Sessions Judge, Fast Track Court (POCSO) Kangra at Dharamshala, however, his application was dismissed on 6. 09.2025.