ROSHAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Apprehending his arrest, in case FIR No.05/2025 dtd. 6/1/2025 (hereinafter referred to as the 'FIR in question'), registered under Ss. 420, 467, 468 and 471 of the Indian Penal Code (hereinafter referred to as the 'IPC'), with Police Station Nerwa, District Shimla, H.P., applicant-Roshan Lal has filed the present application, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS').

(2.) By way of the present application, the applicant has sought the indulgence of this Court to direct the I.O/police of Police Station Nerwa, District Shimla, H.P., to release him, on bail, in the event of his arrest, in the above-mentioned case/FIR.

(3.) The said relief has been sought on the ground that he is innocent person and has falsely been implicated, in this case.