SAHIL RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Sahil Rana has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), for releasing him, on bail, during the pendency of the trial, in case FIR No.134 of 2025, dtd. 24/5/2025, registered under Ss. 64(1), 74, 78, 132, 351(2) and 351(3) of the Bharatiya Nyaya Sanhita, (hereinafter referred to as the 'BNS') with Police Station Sadar Chamba, District Chamba, H.P.

(2.) According to the applicant, he is innocent person and has falsely been implicated, by the police, in the present case.

(3.) As per the applicant, he has no concern with the crime in question. Investigation, in the present case, is complete and according to the applicant, even there is no iota of legal evidence, connecting him with the commission of the alleged offence.