SUNIL CHAUHAN 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. 54 of 2012 dated 1.9.2012 registered at Police Station, Kotkhai, District Shimla, under Sections 451, 323, 34 IPC.

(2.) IT has been stated that the petitioner is innocent, he has committed no offence. The petitioner has been falsely implicated in the case. The petitioner is ready to join the investigation and furnish bail bonds. The submission has been made for releasing the petitioner on bail.

(3.) THE blood was oozing out from the nose of the complainant. THE complainant came out to wash the blood in the bathroom outside, but in the meantime, the accused again came there and took away the electricity meter file lying in the room with them. THE complainant was alone in the house and was under fear of the accused, therefore, he did not report the matter earlier. On this case has been registered.