CHANDER MANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This order of mine shall dispose of the abovetitled bail applications, which have been filed by the applicants, under Sec. 483 of the Code of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as the 'BNSS'), for releasing them, on bail, during the pendency of trial, in case FIR No.13 of 2024, dtd. 12/1/2024 (hereinafter referred to as the 'FIR, in question'), registered with Police Station Bhuntar, District Kullu, H.P., under Sec. 3 of the Explosive Substances Act, 1908 (hereinafter referred to as the 'Act of 1908'), Ss. 32 and 33 of the Indian Forest Act, 1927 (hereinafter referred to as the 'Act of 1927'), Sec. 21 of the Mines and Minerals (Development and Regulation) Act, 1957 (hereinafter referred to as the 'Act of 1957') and Ss. 379 and 286 of Indian Penal Code (hereinafter referred to as 'the IPC).

(2.) The relief of bail has been sought on the ground that the applicants, in this case, have been arrested on 11/11/2024 and from that day, they are in judicial custody. The story of the police is stated to be imaginary and baseless, as, there is no link of the applicants in the commission of the alleged crime.

(3.) According to the applicants, they had earlier tried their luck by moving similar applications, before the Court of learned Special Judge, Kullu, District Kullu, H.P. However, the same were dismissed, vide order dtd. 28/11/2024.