OM PRAKASH Vs. STATE OF HIMACHAL PRADESH

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. 56 of 2016, dated 15.04.2016, under Sections 18 of ND & PS Act, registered at Police Station Karsog, District Mandi, H.P.

(3.) As per the petitioner, he is innocent and has been falsely implicated in the present case. He is resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so he may be released on bail.