ANKIT BEHAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant has filed the present application, under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'the BNSS') for releasing him, on bail, during the pendency of the trial, arising out of FIR No. 63 of 2025, dtd. 26/6/2025, registered under Ss. 103(1) and 3(5) of Bharatiya Nyaya Sanhita (hereinafter referred to as 'the BNS'), registered with Police Station, Tissa, District Chamba, H.P.

(2.) The applicant has pleaded the fact that he is innocent person and has falsely been implicated, in the present case. In the present case, the applicant was arrested on 27/6/2025 and presently, he is in judicial custody.

(3.) According to the applicant, investigation, in the present case, is completed and Police could not collect any evidence, connecting him, with the crime in question.