SHAKTI 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. 56 of 2012 dated 19.8.2012 registered at Police Station, Pachhad, District Sirmaur, under Sections 376, 506 IPC and Section 3 (xii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Act').

(2.) IT has been stated that the petitioner moved learned Additional Sessions Judge, District Sirmaur at Nahan for bail. The bail application has been rejected vide order dated 25.8.2012 on the ground that offence under Atrocity Act has been made out.

(3.) THE petitioner had been called for interview fixed on 1.9.2012, it would not be possible for him to appear in the interview in case the bail is not granted. He is ready to furnish the bail bonds. THE submission has been made for releasing the petitioner on bail.