YASH PAL 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. 63 of 2010 dated 30.3.2010 registered at Police Station, Sadar Solan, under Sections 307, 324, 326 IPC.

(2.) IT has been stated in the application that the petitioner has been falsely implicated in FIR No. 63/2010 dated 30.3.2010 registered at Police Station, Sadar Solan. The petitioner is innocent, he has committed no offence. The allegations against the petitioner are that he has caused stab injuries to his brother and his friend. The occurrence allegedly took place in the house of the petitioner. The two complainants in drunkard condition attacked the petitioner in his house.

(3.) THE prosecution has failed to examine the witnesses till date and now the case has been fixed for prosecution evidence on 2.1.2012. The petitioner is suffering due to prolongation of trial of the petitioner. The petitioner has fundamental right of speedy trial.