AMLESH SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is accused in a case registered vide FIR No. 125 of 2021, dtd. 11/6/2021, registered at Police Station Baddi, District Solan, H.P., under Sec. 420 of Indian Penal Code. Petitioner was arrested on 10/8/2021 and is in judicial custody till date.

(2.) Petitioner is seeking his release on bail in the above noted case on the ground that he has been falsely implicated, the investigation of the case is already complete and nothing is to be recovered from him and he is not having any past criminal history. He has undertaken not to tamper with the prosecution evidence and he is ready and willing to abide by all the conditions as may be imposed against him.

(3.) According to the petitioner, he belongs to a respectable family and own movable and immovable property. There is no likelihood of his absconding from the course of justice.