RANJIT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petitions for seeking pre-arrest bail in FIR No. 154 of 2025, dt. 18/9/2025, registered at Police Station, Indora, District Kangra, H.P., for the commission of offences punishable under Sec. 108 read with Sec. 3(5) of the Bhartiya Nyaya Sanhita, 2023 (BNS).

(2.) It has been asserted that the petitioners were falsely implicated in the present case. The petitioners belong to respectable families and have deep roots in society. They are ready and willing to cooperate with the investigation of the case. They would abide by the terms and conditions which the Court may impose. The petitioners have not filed any bail petition before any competent Court of law. Hence the petitions.

(3.) The petitions are opposed by filing a copy of the FIR. It has been asserted that Abhishek (since deceased) was the informant's son. He committed suicide on 5/9/2025. A video was circulated after his death, in which the deceased was shown to be saying that Mukhtiar Singh, Sukha, Tikku, Parav, Nikka and 2-3 other persons, residents of Tyo a, had beaten and threatened him. He was not able to show his face in society, and he committed suicide due to the beatings given to him. The police registered the FIR and recorded the statement of informant Satpal Singh, who stated that Abhishek had prepared a video before the suicide, stating that Mukhtiar, Sukha, Anil Kumar, Prabhjot Singh, Ranjeet Singh and 2-3 other persons had given him beatings. He identified the voice of Abhishek. The police seized the mobile phone.