DUNI CHAND SON OF SH. SEWAK RAM, RESIDENT OF VILLAGE BAGLA, P.O. BADSU, TEHSIL SADAR, DISTRICT MANDI (HP) Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.)

(2.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 244/12 dated 6.9.2012, registered at Police Station, Balh, Distt. Mandi, H.P., under section 306 IPC. It has been stated that petitioner has no knowledge regarding the incident nor he has any connection or concern with the same. The petitioner was not even in District Mandi on the alleged date of incident. The petitioner had gone to Solan in connection with the admission of his son in L.R. Institute, Solan.

(3.) THE petitioner on account of registration of above case apprehends his arrest in the case. The petitioner is innocent. He has committed no offence. The petitioner is ready to join investigation and furnish bail bonds. The submission has been made for releasing the petitioner on bail.