RAJ KUMAR VARDHAN 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. 35/2011 dated 14.04.2011, registered at Police Station, Talai, District Bilaspur, under Sections 419, 420 IPC.

(2.) IT has been stated that petitioner is apprehending his arrest in a false case which has been registered against the petitioner on the basis of complaint made by local residents of Panchayat Paploa. The petitioner has committed no offence. He has been un-necessarily implicated in the case.

(3.) THE allegations against the petitioner are false, the petitioner is innocent. The petitioner is ready to join the investigation and furnish bail bonds. The submission has been made for releasing the petitioner on bail.