MOHINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.)

(2.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.106 of 2011 dated 31.7.2011 registered at Police Station, Karsog under Sections 379, 336, 34 IPC and Section 21 of the Mines and Minerals Act, 1957.

(3.) IT has been stated that the petitioner is innocent. He has committed no offence. The petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The other two accused Het Ram and Chaman Lal have already been released on bail. The prayer has been made for releasing the petitioner on bail.