(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 37 of 2011 dated 28.4.2011 registered at Police Station, Barotiwala, District Solan, under Sections 307, 147, 149, 323 IPC read with Section 25 of the Arms Act .
(2.) It has been stated in the application that the petitioner is innocent. He has committed no offence. He has been falsely implicated in the case. The petitioner was arrested on 28.4.2011 and now he is in judicial custody. It has been stated that challan has already been filed in the court and now the case is fixed on 19.11.2011 before the learned Sessions Judge, Solan. The petitioner had filed bail application which has been dismissed by the learned Sessions Judge, Solan on 11.10.2011.
(3.) THE petitioner is young man of 20 years. He is married and is only earning member in the family. The petitioner had no dispute with injured Dhian Chand. The petitioner is not at all involved in the incident. The continuous detention of the petitioner is not required. The learned Sessions Judge has not properly considered the subject matter of the dispute. The petitioner is ready to furnish bail bonds in accordance with the directions of this Court. The prayer has been made for granting the bail to the petitioner.