AJAY BHERTE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application, under section 439 Cr.P.C., for releasing the petitioners on bail in FIR No. 115/12 dated 8.6.2012, registered at Police Station, West Shimla, H.P. under sections 147, 148, 149, 188, 451 IPC and section 3 of PDPP Act.

(2.) IT has been stated that petitioners have been falsely implicated in the above case. The petitioners were arrested on Whether the reporters of the local papers may be allowed to see the Judgment? Yes 18.6.2012. The bail application filed by the petitioners has been dismissed by the learned Judicial Magistrate Ist Class, Court No. 3, Shimla on 26.6.2012, thereafter the learned Addl. Sessions Judge, Shimla dismissed the bail application of the petitioners on 9.7.2012.

(3.) THE petitioners were preparing for competitive examination. The detention of the petitioners will jeopardize their future. The learned Addl. Sessions Judge has dismissed the bail application of the petitioners only on the ground that there are other FIRs registered against the petitioners. The law assumes innocence unless proved guilty. The conclusion of the trial will take some time, no purpose will be served by keeping the petitioners in custody till the completion of the trial. The petitioners are ready to comply the conditions imposed by the court. The petitioners are ready to furnish bail bonds. The submission has been made for releasing the petitioners on bail.