ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The matters are taken up through video conference.

(2.) The present bail applications have been maintained by the petitioners under Section 438 of the Code of Criminal Procedure seeking their release, in the event of their arrest, in case FIR No. 91 of 2020, dated 17.05.2020, under Sections 409, 120 IPC and Sections 4 and 7 of The Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983, registered in Police Station Jwalamukhi, District Kangra, H.P.

(3.) As per the averments made in the petitions the petitioners are innocent and have been falsely implicated in the present case. They are residents of the place and 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 sending them behind the bars, so they be released on bail.