RAVI KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) The matter is taken up through video conference.

(2.) The present bail application has been maintained by the petitioner under Section 439 of the Code of Criminal Procedure seeking his release in case FIR No. 139 of 2018, dated 26.11.2018, under Sections 302 and 201 IPC read with Section 34 IPC, registered in Police Station Nahan, District Sirmour, H.P.

(3.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping him behind the bars for an unlimited period, so he be released on bail.