DEVI CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The Petitioner has filed this application under Sec. 439 of the Code of Criminal Procedure, for seeking bail.

(2.) Report filed.

(3.) As per the report, Petitioner was arrested for the offences punishable under Ss. 376, 506, 119, 120 -B, 201, 312 and 511 read with Sec. 34 of the Indian Penal Code, in FIR No. 12/09 registered on 5.10.2009, in Police Station Shahpur, District Kangra, H.P.