KEWAL RAM SON OF LATE SH. HIRA SINGH, RESIDENT OF VILLAGE & POST OFFICE DEOT, TEHSIL CHOPAL, DISTRICT SHIMLA, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioners on bail in FIR No. 196/2011 dated 26.12.2011, registered at Police Station, Chopal, District Shimla, H.P, under sections 353, 332, 506 IPC.

(2.) IT has been stated that above case has been registered on the basis of complaint of one Babu Ram working as driver in Himachal Road Transport Corporation at Chopal alleging that on 26.12.2011 the petitioner illegally restrained the complainant from discharging his official duties and also gave him beatings and further threatened to take away his life.

(3.) IT has been submitted that petitioner is innocent, he has committed no offence. No recovery is to be made from him. The petitioner is ready to join the investigation and furnish bail bonds. The prayer has been made for releasing the petitioner on bail.