JASKARAN 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. 67 of 2013 dated 24.5.2013 registered at Police Station, Amb, District Una, H.P. under Sections 279, 337, 338, 304A, 489B, 489C and Section 34 IPC. Status report has been filed. It has been stated that the petitioner had been taken into custody on 22.8.2013 and since then he is in judicial lock-up. The petitioner is not involved in the commission of offence, though the vehicle belonging to him met with an accident at Amb. The police has created a story that petitioner caused accident and was carrying fake currency notes. The petitioner has not been connected with the offence. The fake currency notes allegedly recovered from the car do not show the involvement of the petitioner. The subsequent improvement of the police to show that the employees of the Petrol Pump at Amb had produced fake currency allegedly given to them by the car driver also is of no consequence. The petitioner has been falsely implicated in the case.

(2.) The investigation in the case is complete, no recovery is to be made from the petitioner, but petitioner is still ready to cooperate in the investigation, if any. The co-accused has already been granted bail by the High Court. The bail application of the petitioner has been dismissed by Additional Sessions Judge-I, Una on 1.10.2013. The submission has been made for releasing the petitioner on bail.

(3.) The bail application has been opposed on the basis of status report. It has been submitted that the petitioner is a member of gang, another accused Amarjeet Singh has gone underground and despite best efforts, he could not be arrested, accused Roop Lal has been released on bail by the High Court. The submission has been made for dismissing the bail application.