AJAY Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant Ajay @ Mental has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'the Cr. P.C.") in case FIR No. 237 of 2022, dtd. 29/8/2022, registered with Police station Nalagarh, under Ss. 307, 186, 120 (B) of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 25/54/59 of the Arms Act, with a prayer that he may be released on bail, during the pendency of trial, in the above-noted case.

(2.) As per the applicant, he has falsely been implicated, in this case, at the instance of the police.

(3.) According to him, the investigation, in the present case, is almost complete and the report, under Sec. 173 (2) Cr.P.C. has been filed in the Court of learned Additional Sessions Judge, Nalagarh. The case is now stated to be listed on 30/11/2023, for consideration on charge.