JAGJEET SINGH 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. 24 of 2012 dated 24.1.2012 registered at Police Station, Baddi, District Solan, under Sections 376, 506 IPC.

(2.) IT has been stated in the petition that the petitioner is innocent. The petitioner has been arrested in a planted case which has been registered to settle the score by some miscreants. The petitioner has nothing to do with the commission of offence.

(3.) THE status report has been filed. It has been stated that the case has been registered on the report of prosecutrix, who herself came in the Police Station alongwith her husband on 24.1.2012 at about 9.30 p.m. THE prosecutrix has stated that for the last about 5 years, she had been living in a shanty in village THEda alongwith her husband. She has two daughters and is a house wife. THE husband of the prosecutrix works in a factory. She has stated that her husband had gone to factory.