HARISH KUMAR S/O LATE AMAR SINGH, VILLAGE CHHATTER KALEHRI, P.O. NAROLA, TEHSIL SARKAGHAT, DISTT MANDI, H.P. Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 129/2012 dated 22.05.2012, registered at Police Station, Sarkaghat, District Mandi, under Sections 363, 366, 376, 120B IPC. It has been stated that petitioner has been falsely implicated in the case on extraneous grounds and was arrested on 10.8.2012.

(2.) He is in custody since then. The petitioner is a young boy and belongs to poor family. He is only bread earner of the family. There is nobody to look after the old widow mother. The investigation in the case is complete. The further detention of the petitioner will not serve any purpose. It has been stated that no recovery is to be made from the petitioner. The petitioner is not connected with the commission of offence. The allegations against the petitioner are fabricated. The petitioner is ready to furnish bail bonds. The submission has been made for releasing the petitioner on bail. The petitioner earlier filed bail application which has been dismissed on 21.08.2012 by learned Sessions Judge, Mandi.

(3.) IT has been stated that one Usha a co -villager received telephone call from Vicky. He told to contact one particular phone number. Thereafter, calls from several phones mentioned in the status report were received. The complainant requested for investigation of the case. The case was registered.