SUNIL CHANDEL SON OF SHRI HIMMAT SINGH R/O VILLAGE SLASSI, P.O. GEHERWIN, TEHSIL JHANDUTTA, DISTT. BILASPUR, H.P. Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgement shall dispose of Cr. MP (M) Nos. 664 and 665 of 2012 filed by Sunil Chandel and Himmat Singh, under section 439 Cr.P.C. for releasing them on bail in FIR No. 128/12 dated 28.5.2012, registered at Police Station, Sadar, Distt. Bilaspur, under sections 498A, 354, 306, 34, 34 IPC.

(2.) It has been stated that petitioners have been falsely implicated in the case. On the basis of police report, no case is made out against the petitioners. The petitioner Sunil Chandel is doing his job at Baddi in a private company and has been living there. He came to his village on hearing that his sister -in -law had committed suicide, but he has been arrested and now is in police lock up.

(3.) THE petitioners have been falsely implicated in the case. The investigation in the case is complete; nothing is to be recovered from or at the instance of the petitioners. The petitioners are ready to join the investigation and furnish bail bonds in accordance with the directions of the court. The petitioners had filed bail applications, which were dismissed by the learned Sessions Judge, Bilaspur on 21.6.2012. The submission has been made for releasing the petitioners on bail.