ANIL SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Anil Sharma 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. 195 of 2025, dtd. 29/8/2025, registered under Sec. 8 of the\ Prevention of Corruption Act, 1988, registered with Police Station, Paonta Sahib, District Sirmour, H.P.

(2.) The applicant has pleaded the fact that he is innocent person and has falsely been implicated, in the present case.

(3.) According to the applicant, he has tried his luck by moving application for bail, before the learned Additional Sessions Judge, Nahan, twice, however, the same has been dismissed, vide orders dtd. 27/9/2025 and 16/10/2025.