SODI SINGH Vs. STATE OF H P

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.133 dated 20.05.2009 registered at Police Station Nalagarh under Sections 302/34, 120B, 201 I.P.C. and Section 25 of the Arms Act. The status report has been filed.

(2.) Heard and perused the record. It has been submitted on behalf of the petitioner that petitioner has been falsely implicated in FIR No. 133 dated 20.05.2009. The petitioner is in custody since 30.06.2009. The investigation in the case is complete and the challan has already been submitted, therefore, the continuous detention of the petitioner is not necessary. The petitioner is ready to furnish bail bonds in accordance with the directions of this court.

(3.) It has been submitted that the prosecution case is highly improbable, nobody would kill another person on `supari' just on the payment of Rs. 20,000/-. The petitioner had earlier filed bail application which has been rejected by learned Additional Sessions Judge, Solan on 11.11.2009.