RAJESH KUMAR 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. 86 of 2012 dated 13.6.2012 registered at Police Station, Bhoranj, District Hamirpur, under Sections 498-A, 506, 34 IPC and Section 3(1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) IT has been stated that the petitioner has been arrested in the above case and is now in judicial custody. The petitioner has been falsely framed in the case, the petitioner has not committed any offence.

(3.) THE investigation in the case is complete and nothing is to be recovered from the petitioner. The petitioner is ready to furnish the bail bonds. The submission has been made for releasing the petitioner on bail.