DALIP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is accused in case FIR No. 22 of 2021 dtd. 12/2/2021, under Ss. 406 and 420 of the Indian Penal Code registered in Police Station, Bhoranj, District Hamirpur, H.P.

(2.) Petitioner has prayed for grant of pre-arrest bail in the above-noted case on the ground that he has been falsely implicated in the case. As per petitioner, the complainant has made wild and absurd allegations against him. No money has been transferred in the account of petitioner as he had no authority to provide VIP mobile numbers or car numbers to the complainant. Petitioner apprehends his arrest under pressure of complainant. Petitioner has undertaken that he shall abide by all the conditions as may be imposed against him. He has further undertaken not to temper with the prosecution evidence in any manner.

(3.) As per averments made in the application, the prearrest bail application of the petitioner was rejected by the learned Sessions Judge, Hamirpur on the ground that he was not present in the Court. Petitioner has submitted reasons for his absence before the learned Sessions Judge on 2/7/2022, on which date his application was rejected.