RAGHU NATH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of the present application, filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), applicant-Raghu Nath has sought his release, on bail, during the pendency of the trial, arising out of FIR No.47 of 2025, dtd. 10/6/2025, registered under Sec. 25 of the Arms Act and Ss. 109, 126(2), 115(2), 190, 191(2), 191(3), 238, 351(2), 352 of the Bharatiya Nyaya Sanhita (hereinafter referred to as the 'BNS'), with Police Station, Darlaghat, District Solan, H.P.

(2.) The relief of the bail has been sought on the ground that the applicant has been arrested, in a false case and presently, he is in judicial custody.

(3.) According to the applicant, he is innocent person and has no connection, whatsoever, with the crime in question. He has termed the case of the prosecution, as highly doubtful and according to him, nothing is to be recovered from him.