DIVYANSHU GAUTAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant Divyanshu Gautam, apprehending his arrest, in case FIR No.04 of 2025, dtd. 7/3/2025, registered, under Ss. 420, 467, 468, 471, 120B of the Indian Penal Code, (hereinafter referred to as the 'IPC'), Sec. 13(1)(a) and 13(2) of the Prevention of Corruption Act, 1988, (hereinafter referred to as the PC Act), has filed the present application, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), with a prayer to direct the Police/Investigating Officer of Police Station SV and ACB, Hamirpur, District Hamirpur, H.P., to release him on bail, in the event of his arrest, in the abovementioned case.

(2.) According to the applicant, he is innocent person and has falsely been named as accused, in this case.

(3.) The applicant is stated to be the permanent resident of District Shimla and according to the applicant, he is having deep roots in the society.