(1.) Applicant Kartar Singh has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), with a prayer to release him on bail, during pendency of the trial, arising out of FIR No. 112/2021, dtd. 30/5/2021, (hereinafter referred to as 'the FIR in question"), registered with Police Station, Baddi, District Solan, H.P., under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'the IPC').
(2.) According to the applicant, he is innocent and has falsely been implicated, in this case. According to the applicant, he has no concern, whatsoever, with the offences, for which he has been arrested, in this case.
(3.) The applicant has further pleaded that he is permanent resident of Village & Post Office Chhiller, Tehsil and Police Station Ramshehar, District Solan, H.P., and as such, he will be available for the trial, in case, ordered to be released on bail.
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