SURESH KUMAR Vs. SURESH KUMAR

JUDGEMENT

(1.) CR . MP(M) No. 970 of 2011 has been filed by Suresh Kumar and Cr. MP(M) No. 971 of 2011 has been filed by Ram Pal under Section 439 Cr.P.C. for releasing them on bail as both the applications have arisen from FIR No. 38 of 2011 dated 5.10.2011 registered at Police Station, Chintpurni, District Una, under Sections 304, 34 IPC.

(2.) It has been stated in the applications that petitioners have been arrested in FIR No. 38 of 2011 on 6.10.2011. The allegations against the petitioners are that on the intervening night of 4/5.10.2011 the petitioners have given beatings to deceased Deepak and dropped him near his residence in an injured condition, who succumbed to the injuries later on.

(3.) IT has been stated that investigation in the case is almost complete, only FSL report is to be received. There is nothing to be recovered from the petitioners. The petitioners have been falsely implicated in the case, they are innocent. The petitioners are ready to furnish bail bonds in accordance with the directions of this Court. The petitioners earlier filed bail applications which were dismissed by the Additional Sessions Judge, Fast Track Court, Una on 21.10.2011. Prayer has been made for releasing the petitioners on bail.