Chander Bhusan Barowalia,J. - (1.)The matter is taken up through video conference.
(2.)The instant bail application has been maintained by the petitioner under Section 438 of the Code of Criminal Procedure for grant of bail, in the event of his arrest, in case FIR No. 26 of 2020, dated 29.08.2020, under Sections 452, 376, 354B, 354C, 506, 509 and 323 IPC and Section 72 of IT Act, registered at Women Police Station Nahan, District Sirmour, H.P.
(3.)As per the petitioner, he is innocent and has been falsely implicated in the present case. He is permanent resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so he may be released on bail.
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