AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The present bail applicants have been maintained by the petitioners under Section 438 of the Code of Criminal Procedure for grant of bail, in the event of their arrest, in case FIR No. 113 of 2020, dated 13.04.2020, under Sections 420, 419, 212 and 120B IPC, registered in Police Station Sadar Mandi, District Mandi, H.P.

(3.) As per the petitioners, they are innocent and have been falsely implicated in the present case. They are permanent residents of District Kangra, H.P., and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so they may be released on bail.