SUBHASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.16/2022, registered on 19/1/2022, under Ss. 353, 332 and 333 of the Indian Penal Code at Police Station Jogindernagar, District Mandi.

(2.) The prosecution case against the petitioner is that the above numbered FIR was registered on the basis of statement of one Kartar Chand recorded under Sec. 154 of the Code of Criminal Procedure on 19/1/2022. Kartar Chand stated that:-

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the case. He is not at all connected with the commission of offences alleged against him. The petitioner is permanent resident of District Mandi and belongs to respectable family. Learned counsel further submits that there is no possibility of petitioner escaping from justice or jumping the bail in case he is enlarged on bail and further the petitioner will abide by all the terms and conditions, which may be imposed upon him by this Court.