GOPAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 173/2021, dtd. 28/11/2021, registered at Police Station Gagret, District Una, H.P., under Ss. 436 and 307 of the Indian Penal Code.

(2.) Petitioner was arrested on 28/11/2021 and is in judicial custody since 29/11/2021.

(3.) Petitioner has approached this Court for grant of bail under Sec. 439 of the Code of Criminal Procedure in the above noted case, on the ground that he has been falsely implicated and has committed no offence. The investigation of the case is complete and his prolonged custody shall serve no purpose. Petitioner has undertaken to abide by all such terms and conditions as may be imposed against him.