RICHA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) This order of mine shall dispose of both the above titled bail applications, which have been filed by the applicants, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'the BNSS'), in case FIR No. 111/2025, dtd. 25/7/2025, registered under Secti ns 126(2), 115(2), 238 and 3(5) of Bharatiya Nyaya Sanhita (hereinafter referred to as 'the BNS') and Ss. 3(1)(r) and 3(1) (s) of Scheduled Castes and Scheduled Tribes Act (hereinafter referred to as 'the SC & ST Act'), with Police Station, Dhalli, District Shimla, H.P., by surrendering themselves to the custody of the Court, on 10/9/2025.

(2.) By surrendering themselves to the custody of the Court, they have sought their release on bail, in the aforesaid FIR.

(3.) According to the applicants, they are innocent persons, and have falsely been implicated, in the present case.