LAWS(HPH)-2012-10-126

SANJAY SHARMA Vs. STATE OF HIMACHAL PRADESH

Decided On October 17, 2012
SANJAY SHARMA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.04/2012 dated 29.09.2012, registered at Police Station, State Vigilance & Anti Corruption Bureau,Kullu, District Kullu, under Sections 7 & 13(2) of the Prevention of Corruption Act, 1988.

(2.) It has been stated that Ajay Sharma is a member of 'Tripura Naggar Handloom Handicraft Weavers Cooperative Society', who lodged a complaint to the Vigilance Department and thereupon the case has been registered. The petitioner on 01.10.2012 moved an application for bail which has been dismissed by learned Special Judge, Kullu, on 04.10.2012.

(3.) The petitioner has been falsely implicated in the case. The petitioner was arrested on 29.09.2012 and since then he is in custody. The petitioner is innocent, he has committed no offence. The petitioner has old parents and three children, out of them two are minors. The family of the petitioner is totally dependent upon him. The further custody of the petitioner is not required. The petitioner is ready to furnish bail bonds. The submission has been made for releasing the petitioner on bail.