SURAJ CHAUDHARY 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. 43 of 2012 dated 24.5.2012, registered at Police Station, Sundernagar, Distt. Mandi, H.P., under sections 302, 201, 120-B IPC.

(2.) It has been stated that petitioner has been falsely implicated in the case. The story of the prosecution is that petitioner alongwith co-accused Hans Raj called deceased at Sundernagar, who offered him wine and thereafter killed him and thrown away his dead body in the canal.

(3.) The petitioner is innocent. He has been implicated in the case falsely. The main accused is Hans Raj, who asked the petitioner to bring the deceased to Sunderngar, but so far as giving beatings and after killing the deceased and throwing his dead body in the canal is concerned, the petitioner has nothing to do with the same. The petitioner is a student and doing his BSc in agriculture from Dehradun.