RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Cr.MP(M) No.1117 of 2009 has been filed by Rakesh Kumar and Cr.MP(M) No.1118 of 2009 has been filed by Rajinder Kumar under Section 439 Cr.P.C for releasing them on bail in FIR No.182 of 2009 dated 8.7.2009 registered at Police station, Palampur under Sections 302, 34 IPC. The status report has been filed in Cr.MP(M) No.1117 of 2009.

(2.) Heard and perused the record.

(3.) In Cr.MP(M) No.1117 of 2009, it has been submitted that petitioner is innocent and he has been falsely implicated in the case . The investigation in the case is complete and therefore custody of the petitioner will not serve any purpose. It has been submitted that even the challan has been submitted in the court. The petitioner had earlier filed bail application which was dismissed by learned Addl. Sessions Judge (1) Kangra at Dharamshala on 5.12.2009. The petitioner is ready to furnish bail bonds in accordance with the directions of this Court. The learned counsel for the petitioner has prayed for grant of bail to the petitioner in Cr.MP(M) No.1117 of 2009.