KRISHAN KUMAR KASANA Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking pre-arrest bail in FIR No. 107 of 2025 dtd. 23/4/2025, registered at Police Station Baddi, District Solan, H.P., for the commission of offences punishable under Ss. 221,224, 351(2) and 78 of Bharatiya Nyaya Sanhita (BNS), 2023

(2.) It has been asserted that the petitioner is a lawabiding citizen. He was telephonically called by the Station House Officer of Baddi Police Station and was told about a complaint dtd. 23/4/2025 registered against him at the instance of the informant. He enquired about the complaint and found that an F.I.R. No. 107 of 2025, dtd. 23/4/2025, was registered against him. The allegations in the F.I.R. are false. The petitioner had made complaints against the informant regarding the demand for a bribe from various persons, and the informant filed the F.I.R. against the petitioner as a counterblast to the complaints made by the petitioner against him. The petitioner would cooperate with the investigation and abide by all the terms and conditions which the Court may impose. Hence, the present petition.

(3.) The petition is opposed by a filing of a status report asserting that the informant made a complaint to the police, asserting that he was posted as a Regional Officer in Himachal Pradesh, State Pollution Control Board, with additional responsibility. The petitioner is a proprietor of M/s K.K. Enterprises. The informant took action against the petitioner. The petitioner tried to intimidate the informant on 7/10/2024. He tried to hit the vehicle of the petitioner on 7/10/2024 at a lonely place between Baddi and Shimla. The petitioner made videos of the informant's wife and took her photographs. He tried to compel the informant to grant undue favour to him (petitioner). Therefore, it was prayed that the necessary action be taken against the petitioner. The police registered the F.I.R. and conducted the investigation. The police obtained the call detail record. The location of the informant was found to be at village Mullapur, SAS Nagar, Punjab, whereas the location of the petitioner was found to be at Sheetla Mata Shishma, Punjab, Kharad and thereafter at village Mullapur. This shows that the petitioner was following the informant. The petitioner joined the investigation. The investigation is continuing. Hence, the status report.