SURJIT SINGH, SON OF SHRI. AMIN CHAND, RESIDENT OF VILLAGE SALAWAG, POST OFFICE GUNEHAR, TEHSIL BAIJNATH, DISTRICT KANGRA, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 48/11, dated 9.5.2011, registered at Police Station Baijnath, District Kangra, under Sections 302, 120B read with Section 34 IPC.

(2.) It has been stated that the petitioner has been falsely implicated in the case. On 8.5.2011,the deceased Uttam Chand and others were working near their home for construction of a new house. At about 3.00 p.m., some persons came there, they took the deceased on bike and scuffle took place with the deceased for unknown reasons. The petitioner is a teacher, he went on the spot where the deceased was being beaten. He tried to save the deceased from the clutches of other persons. In the meantime, other persons also came on the spot and the main accused fled away from the spot. On suspicion, the petitioner has been implicated in the case and arrested along with other accused.

(3.) THE bail application filed by the petitioner has been dismissed by the learned Additional Sessions Judge -I, Kangra at Dharamshala on 2.11.2011. It has been stated that the petitioner is innocent, he has committed no offence. The investigation in the case is complete. The challan has also been submitted. The petitioner is ready to furnish the bail bonds in accordance with the directions of this Court. The prayer has been made for releasing the petitioner on bail.