ANKUSH KUMAR 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.321/2011 dated 30.12.2011, registered at Police Station, Palampur, District Kangra, under Sections 363, 366 -A, 376, 506 IPC.

(2.) IT has been stated in the application that petitioner has been falsely involved in the case and he is in custody. The petitioner had filed bail application which has been dismissed by learned Additional Sessions Judge, Fast Track Court, Kangra at Whether the reporters of the local papers may be allowed to see the Judgment? Yes Dharamshala, on 06.06.2012. The petitioner is innocent. The investigation in the case is complete. The petitioner is permanent resident of Tehsil Palampur. There is no apprehension of petitioner absconding or jumping over the bail, if granted by the Court. The further detention of the petitioner in jail is not going to serve any purpose of the prosecution. The petitioner is ready to furnish bail bonds. The submission has been made for releasing the petitioner on bail.

(3.) THE complainant got up after some time, he found that his daughter was not in the room and door was open. The family searched the prosecutrix, but she was not traced. On 30.12.2011 a boy son of Puran Chand came to his house at 5 o'clock and disclosed that prosecutrix was sleeping in the verandah of his house. The complainant brought the prosecutrix from the house of Puran Chand. The complainant enquired from the prosecutrix where she had gone last night, but she did not reply.