SHURVEER SINGH 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. 66 of 2012 dated 11.7.2012 registered at Police Station, Rohru, under Sections 294, 509, 504 IPC.

(2.) It has been stated that petitioner has come to know registration of the above case and now he apprehends his arrest at any time. The petitioner is innocent, he has been implicated in the case. The investigation in the case is complete, no recovery is to be made from petitioner or at his instance. The custody of the petitioner is not necessary in the above case. The petitioner is only bread earner of the family, he has two school going children and wife to support.

(3.) The petitioner is ready to join investigation and furnish bail bonds in accordance with the directions of the Court. The submission has been made for releasing the petitioner on bail.