YASHWANT 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.218/11 dated 23.10.2011, registered at Police Station, Dharampur, Distt. Solan under Sections 420, 120-B IPC.

(2.) It has been stated that the petitioner is innocent. He has been falsely implicated in the case. On account of registration of the case the petitioner is apprehending his arrest in the above case. The petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The submission has been made for releasing the petitioner on bail. The status report has been filed. It has been stated that on 23.10.2011 Kartik Sharma lodged the complaint on behalf of his mother Vijay Kumari Sharma. The complainant is residing at Saproon alongwith her husband as well as son and other members of the family. The complainant wanted to purchase some land near Dharampur, Jabli or near Kasauli. P.D. Sharma husband and Kartik Sharma son of the complainant .for purchasing the land contacted Mani Ram, Property Dealer, who suggested several plots.

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