RAVI B. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above titled applications, are being decided by a common order. The applicants have filed these applications, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), as they are apprehending their arrest, in case FIR No.11 of 2025, dtd. 29/1/2025, registered, under Ss. 420, 467, 468 and 471 of the Indian Penal Code (hereinafter referred to as 'IPC'), with Police Station Barotiwala, District Solan.

(2.) By way of the present applications, indulgence of this Court has been sought to direct the Police/ Investigating Officer of Police Station Barotiwala Baddi, District Solan, H.P., to release the applicants on bail, in the event of their arrest, in the above noted case.

(3.) According to the applicants, they are innocent persons and have falsely been implicated by the Police, in this case, at the instance of the complainant. They have termed the prosecution story as false and fabricated one.