ARJUN RAWAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant has filed the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'the B.N.S.S.') seeking his release on bail, during the pendency of trial, arising out of case FIR No. 47 of 2024, dtd. 6/12/2024, under Ss. 74, 75, 78, 79, 351(2) and 352 of the Bharatiya Nyaya Sanhita (hereinafter referred to as 'the BNS"), Sec. 67 of the Information Technology Act, (hereinafter referred to as 'the IT Act') and Ss. 8 and 12 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'the POCSO Act') registered with Women Police Station, Baddi, District Solan, H.P.

(2.) According to the applicant, he has been falsely implicated in the present case. At present, he is in judicial custody since 6/5/2025 and lodged in District Jail, Kishanpura, Baddi, H.P.

(3.) It is the case of the applicant that investigation, in the present case, is complete and Police has filed the charge-sheet.