INDER PAL SINGH Vs. STATE OF H P

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C for releasing the petitioner on bail in FIR No.90/12 dated 22.7.2012, registered at Police Station, Kumarsain for offences punishable under Sections 363, 366-A, 376, 382, 201, 34 IPC and 3,4,5 of Immoral Traffic (Prevention) Act, 1956.

(2.) It has been stated that petitioner has been falsely implicated in the case. The investigation in the case is complete and challan has already been submitted in the Court. The further custody of the petitioner will not advance the cause of the justice. The petitioner was arrested on 22.7.2012 and since then he is in custody. The petitioner is ready to furnish bail bonds. The petitioner earlier moved bail application which has been dismissed by learned Sessions Judge, Rampur Bushahr on 9.10.2012. The submission has been made for releasing the petitioner on bail.

(3.) The status report has been filed. It has been stated that case has been registered on the statement of victim under Section 154 Cr.P.C. The learned Addl. Advocate General has stated that there are in all eight accused. Mohinder Singh, Anshul Kainthla, and Naresh Kumar have been released on bail by learned Sessions Judge, Rampur Bushahr. Anil Kumar has been released on bail by the High Court in Cr.MP(M) No.691 of 2012 on 2.8.2012. The petitioner and Sarla Tamang, Sushma Tamang, Santogi Kami accused are in judicial custody.