DINESH CHAND Vs. STATE OF H P

JUDGEMENT

(1.) This is an application, under Section 438 Cr.P.C., for releasing the petitioner on bail in FIR No.100 of 2011 dated 1.9.2011 registered at Police Station, Chirgoan, under Sections 376, 506, 452 IPC. The status report filed and the same has been perused.

(2.) It has been stated in the application that petitioner is permanent resident of village Manghara, Tehsil Chirgoan. The case has been registered against the petitioner implicating him, for the offence punishable, under Sections 376, 452 and 506 IPC. The petitioner has committed no offence, he is innocent. The petitioner belongs to respectable family. He is married and having two children, wife and aged mother. The petitioner is the sole bread winner of the family. The complaint against the petitioner is false and has been lodged by the immediate neighbour with an ulterior motive to malign the petitioner, who is inimical to the petitioner.

(3.) The petitioner is ready to join the investigation. The custodial interrogation of the petitioner is not required, no recovery is to be made from the petitioner. The petitioner is ready to furnish bail bonds in accordance with the directions of this court.