CHARAN SINGH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.MP(M) Nos. 1069, 1073, 1074 and 1084 of 2012 filed by the petitioners for releasing them on bail in FIR No. 161 of 2012 dated 5.11.2012 registered at Police Station Sadar, District Shimla under Sections 147, 148, 149, 307, 323, 341, 440 and 506 IPC. Cr.MP(M) No. 1069 of 2012 has been filed under Section 438 Cr.P.C., Cr.MP(M) No. 1073 of 2012 has been filed under Section 438 Cr.P.C., Cr.MP(M) No. 1074 of 2012 has been filed under Section 439 Cr.P.C. and Cr.MP(M) No. 1084 of 2012 has been filed under Section 439 Cr.P.C.

(2.) Cr.MP(M) No. 1069 of 2012

(3.) IT has been stated that petitioner is innocent, he has committed no offence. The petitioner has been falsely implicated in the case. The petitioner is lodged in jail. The further detention of the petitioner is not necessary. The petitioner is ready to furnish bail bonds. The submission has been made for releasing the petitioner on bail.