BHUPINDER MINDEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Code of Criminal Procedure for releasing the Petitioner on bail in FIR No. 13 of 2010 dated 19.10.2010, registered at Police Station State CID Bharari, Shimla, under Sections 420, 467, 468, 471, 473, 474, 120B Indian Penal Code. The status report has been filed which has been perused.

(2.) IT has been stated in the application that in pursuance of FIR No. 13 of 2010 the investigating agency recently visited the native place of the Petitioner. Thereafter, the Petitioner came to know about the registration of the case. The Petitioner apprehends his arrest in FIR No. 13 of 2010. The other accused in the FIR have been enlarged on bail.

(3.) THE Petitioner is innocent. He has been falsely implicated in the case. The Petitioner belongs to respectable family. The Petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The prayer has been made for grant of anticipatory bail.