SHURVEER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 66 of 2012 dated 11.7.2012 registered at Police Station, Rohru, District Shimla under Sections 294, 506, 509 and 504 IPC.

(2.) It has been stated that the petitioner has been falsely implicated in the above case. The petitioner was arrested and was produced before the learned Magistrate on 16.10.2012. The bail application of the petitioner was rejected by the learned Magistrate on 16.10.2012 and he was remanded to police custody. Now, the petitioner is in judicial custody.

(3.) The petitioner has been falsely implicated in the case for writing obscene letters. The specimen handwriting has also been taken by the police for verifying the writing of the letters. The petitioner is not even remotely connected with the commission of offence.