DALIP SINGH 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.47 of 2012 dated 3.7.2012 registered at Police Station, Bhavanagar, District Kinnaur, under Sections 147, 149, 341, 323, 506, 302 IPC.

(2.) It has been stated that as per prosecution story Surjit Singh deceased had gone to place Ponda for bringing eatables. The deceased did not return for considerable time, the complainant alongwith one Bahardeen went to search him. It was found that 6-7 boys were giving beatings to deceased near a ration depot with fist and kick blows and also by belts. The allegations against the petitioner are that he obstructed the passage of the deceased by demanding Rs. 100/-.

(3.) The petitioner is innocent, he has been falsely implicated in the case. The petitioner moved an application which has been dismissed by learned Sessions Judge, Rampur Bushahr on 3.8.2012. The investigation in the case is complete and challan has been submitted. The continuous detention of the petitioner will not advance the cause of justice. The petitioner is ready to furnish bail bonds. The submission has been made for releasing the petitioner on bail.