KULDEEP KUMAR 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. 105 of 2011 dated 21.5.2011 registered at Police Station, Sarkaghat, under Sections 363, 366, 376, 342, 506 and 120 -B IPC.

(2.) IT has been stated that the petitioner has been falsely implicated in the case. He was arrested on 9.8.2011 and since then he is in custody. The investigation in the case is complete and report under Section 173 Cr.P.C. has been filed against the petitioner, his parents and one Vinod Kumar.

(3.) THE petitioner had filed bail application which was dismissed as withdrawn on 18.10.2011. The petitioner filed another bail application which has been dismissed by the learned Additional Sessions Judge, Mandi on 30.11.2011. The petitioner is ready to furnish the bail bonds in accordance with the directions of this Court. The further detention of the petitioner in the case is not necessary. The prayer has been made for releasing the petitioner on bail.