BALDEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.27/2012 dated 09.04.2012, registered at Police Station,Jubbal, under Sections 436, 506 IPC.

(2.) IT has been stated that petitioner after solemnization of his marriage is residing with his in-laws. On 09.04.2012, when petitioner was sleeping, he heard the noise of people. He got up and found that his house was burning. He tried to save his two small children and wife. He saved his two children. The petitioner took the help of neighbours for putting down the flames. The hands and face of the petitioner were burnt. The cause of fire was leakage in L.P.G. Cylinder. The four rooms of the petitioner were burnt completely.

(3.) THE petitioner has been falsely implicated at the instance of his mother-in-law with whom he is not having good relations. THE petitioner is innocent. It is highly improbable that petitioner would burn his own house. THE petitioner is ready to join the investigation and furnish bail bonds. On account of registration of the above case, the petitioner is apprehending his arrest. THE submission has been made for releasing the petitioner on bail.