BALJEET 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.223/09 dated 17.09.2009 registered at Police Station, Palampur , under Section 307 IPC read with Section 25 of the Arms Act and Section 181 of Motor Vehicles Act. The status report has been filed.

(2.) Heard and perused the record.

(3.) It has been submitted on behalf of the petitioner that petitioner has been arrested in FIR No.223/09 dated 17.09.2009 registered at Police Station, Palampur. The petitioner had earlier filed bail application which was dismissed by learned Addl. Sessions Judge (Fast Track Court), Kangra at Dharamshala on 21.10.2009.