KULWANT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgement shall dispose of Cr.MP(M) Nos. 13 and 14 of 2012, filed under section 439 Cr.P. C. by Kulwant Singh alias Monu and Bhuvnesh Kumar, respectively for releasing them on bail in FIR No. 76/11 dated 11.10.2011, under sections 376, 506, 341, 34 IPC, registered at Police Station, Haripur, Distt. Kangra, H.P.

(2.) IT has been stated by the petitioners that they are innocent and have been falsely implicated in the case. The petitioners earlier filed bail applications, which have been dismissed by the learned Addl. Sessions Judge, Fast Track Court, Kangra on 20.12.2011. The investigation in the case is complete and in the facts and circumstances of the case, the petitioners are entitled to bail. The petitioners are poor persons, being masons and their families are depended on them. There is no legal evidence to connect the petitioners with the commission of offence. The petitioners are ready to furnish bail bonds in accordance with the directions of this court. The prayer has been made for releasing the petitioners on bail.

(3.) THE prosecutrix was got medically examined on 11.10.2011. The petitioners were arrested on 11.10.2011. On completion of investigation, the challan has been submitted on 19.10.2011 and the case was fixed on 19.1.2012 before the learned Addl. Sessions Judge, Court No. 3, Dharamshala. The submission has been made for rejection of bail applications.