LAHORI RAM BALLY Vs. STATE OF H.P.

JUDGEMENT

(1.) The Petitioner is apprehending arrest in a case registered under Ss. 153 -A, 501 and 502 read with Sec. 34 of the Indian Penal Code, registered in Police Station Sadar, Kullu, in terms of FIR No. 43/10 dated 4th February, 2010. He was denied pre -arrest bail by the Court of Sessions as such he applied for the bail under Sec. 438 of the Code of Criminal Procedure in this Court.

(2.) Report filed.

(3.) Heard.