SANJEEV CHANDEL Vs. STATE OF H P

JUDGEMENT

(1.) This application under S. 438 of the Code of Criminal Procedure has been moved by the petitioner for grant of transitory anticipatory bail to him to enable him to surrender before the concerned Court at Srinagar for seeking appropriate legal redressal.

(2.) Brief facts leading to the presentation of this application are that the petitioner is a permanent resident of District Shimla, Himachal Pradesh and is posted at Gund, District Anantnag, Srinagar, in Indo-Tibetan Border Police. Case FIR No. 101/2002 under Sections 363, 366 and 342 of the Ranbir Penal Code, has been registered against the petitioner at Police Station, Kangan, Srinagar on the allegations that the accused has kidnapped one Zamila. Petitioner claims that he has been falsely implicated in the said case. Presently, he is on leave and is residing at Theog within the jurisdiction of this Court and is apprehending his arrest.

(3.) I have heard the learned counsel for the petitioner and the learned Assistant Advocate General for the State of H. P.