VIPIN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Vipin Kumar has filed present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.') for releasing him on bail, during the pendency of the trial, in case FIR No.28 of 2020 dtd. 5/4/2020 registered with Police Station Bangana, District Una, H.P. under Ss. 302, 188 and 34 of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) According to the applicant, he has falsely been implicated, in this case, with an ulterior motive due to the prior animosity between the families. According to him, the Investigating Agency could not collect any evidence to connect the accused (applicant) with the crime, for which, he has been arrested by the police.

(3.) As per the applicant, the investigation, in the present case, is complete and no useful purpose would be served by keeping him in judicial custody.