DHEERAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SUPPLEMENTARY status report filed. Investigation record produced and perused.

(2.) HEARD. The petitioner (accused) along with his mother (co-accused), Smt. Kamlesh Sharma, has been arraigned by the police of Police Station Paonta Sahib, District Sirmaur, H.P., for the offences under Sections 498-A and 406 read with Section 34 of the Indian Penal Code vide FIR No. 409 of 2011, dated 26.12.2011. Admittedly, the co-accused has already been admitted to bail before arrest as per orders of the learned Addl. Sessions Judge, Sirmaur at Nahan, H.P.

(3.) PRAYER for bail before arrest has been made by the accused on usual averments that he is innocent and has been falsely implicated in this case. It is stated that in case he is admitted to bail he will abide by the conditions of bail to be imposed by the court.