MANAV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Manav Sharma has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'BNSS'), seeking, his release on bail, during the pendency of trial, arising out of FIR No. 97 of 2025, dtd. 13/6/2025, registered, under Ss. 299, 132, 191(2), 191(3), 190, 351(2), 115(2) 121(1), 109, 61(2) and 118(1) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as 'BNS'), with Police Station Majra, District Sirmaur, H.P.

(2.) According to the applicant, he is innocent and has nothing to do with the alleged offence, for which, he has been arrested by the police, in this case.

(3.) As per the applicant, the above-noted FIR has been registered on a false complaint, impleading him in a wrong and illegal manner, on the basis of political rivalry.