VIPIN 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. 179 of 2011 dated 15.10.2011 registered at Police Station, Jawalamukhi, under Sections 379, 411 IPC.

(2.) IT has been stated that on 15.10.2011 police raided the house of Roshan Lal situated at village Gummer, Tehsil Dehra and recovered 18 filled and 18 empty bags of Government supply cement which were allegedly used for construction of house. Thereafter, the case was registered, Roshan Lal was arrested and released on bail.

(3.) THE petitioner is innocent, he has committed no offence. The petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The prayer has been made for grant of bail to the petitioner.