KULDIP CHAND 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. 77 of 2012 dated 16.3.2012 registered at Police Station, Baddi, District Solan, under Section 302 IPC.

(2.) IT has been stated that the petitioner is facing criminal trial for the commission of alleged offence under Section 302 IPC. The trial is pending in the Court of learned Additional Sessions Judge, Solan. The petitioner has been falsely implicated in the case.

(3.) THE prosecution has conducted the investigation in a biased manner in order to falsely implicate the petitioner. The petitioner was referred to PGI, Chandigarh by the doctor of NRI Hospital, Baddi, but the prosecution has not placed on record MLC of the doctor of NRI Hospital, Baddi with the ulterior motive. The prosecution has also not placed on record the entire treatment history conducted at PGI, Chandigarh of the petitioner. The petitioner was taken to PGI by the police.