DAVINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 439 Code of Criminal Procedure. for releasing the Petitioner on bail in FIR No. 105/2011 dated 23.03.2011, registered at Police Station, Paonta Sahib, under Sections 147, 148, 149, 307, 302, 326, 324, 201 and 120 -B Indian Penal Code. The status report filed and the same has been perused.

(2.) IT has been stated in the application that a false case has been registered against the Petitioner along with other co -accused with the allegations that during a 'Mela ' at Paonta Sahib riots took place and Petitioner associated with particular sect, thereby caused injuries to some persons resulting into death of three persons. The allegations against the Petitioner are false. He never participated in the mob.

(3.) IT has been further submitted on behalf of the Petitioner that Petitioner is innocent. He is in custody for the last several months. The trial of the case will take some time, no purpose will be served by detaining the Petitioner in custody for indefinite period. The Petitioner is ready to furnish bail bonds in accordance with the directions of the Court.