CHARAN DASS 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. 155 of 2000 dated 16.9.2000 registered at Police Station, Nalagarh, under Sections 302, 396, 201 IPC

(2.) IT has been stated that the petitioner is resident of Village Basowal, P.S. and Tehsil Anandpur Sahib, District Ropar (Punjab). The petitioner was arrested on 10.1.2012 in the above case and is presently in judicial lockup. The petitioner had filed bail application under Section 439 Cr.P.C. which has been dismissed by the learned Sessions Judge, Solan on 28.5.2012. The application has been dismissed without any substantial and cogent reasons. The main ground of rejection of the bail application of the petitioner by the learned Sessions Judge is that petitioner had absconded after the crime.

(3.) THE petitioner is innocent, no purpose will be served by keeping the petitioner in custody during trial. The investigation in the case is complete and challan has already been filed in the Court. The petitioner filed bail application which has been dismissed by the learned Sessions Judge, Solan on 28.5.2012. The submission has been made for releasing the petitioner on bail, who is ready to furnish bail bonds.