RAKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 21/12 dated 11.8.2012, registered at Police Station, Pooh, District Kinnaur, H.P. under sections 376, 506 IPC.

(2.) IT has been stated that petitioner has been falsely implicated in the above case. The petitioner has nothing to do with the above case. The petitioner moved learned Sessions Judge, Kinnaur at Rampur Bushahr for bail, but the bail application of the petitioner has been dismissed on 22.8.2012.

(3.) THE petitioner is a student. In case, he is arrested, his whole career will be ruined. THE petitioner is ready to join the investigation and furnish bail bonds. THE prayer has been made for granting the bail.