ANIL KHACHI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE instant application has been moved under Section 439 of the Code of Criminal Procedure for grant of bail to the Petitioner, who was allegedly one of the assailants in case FIR No. 36/2010 under Sections 147, 148, 149, 323, 324, 325, 326, 307 and 506 Indian Penal Code in Police Station Theog.

(2.) TWO of the Petitioners, namely, Vikram @ Vickey and Sandeep were granted bail by this Court on 30.4.2010. Other accused are stated to have been granted bail by the learned Additional Sessions Judge on 20.5.2010.

(3.) PETITIONER was arrested on 23.3.2010. Now he is lodged in Judicial Lock -up. Keeping in view the aforesaid facts, his custodial interrogation is not required. The Petitioner has his roots in the society and can be enlarged on bail by imposing appropriate conditions.