VISHAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Vishal, has filed the present bail application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as "Cr.PC"), for releasing him, on bail in case F.I.R. No. 242/2022, dtd. 11/12/2022, registered under Ss. 376, 511 and 323 of the Indian Penal Code (hereinafter referred to as the "IPC"), with Police Station Ghumarwin, District Bilaspur, H.P.

(2.) According to the applicant, he is an innocent person and has nothing to do with the offences, for which, he has been arrested, in this case by the police.

(3.) Investigation of the case is also stated to be completed and no useful purpose would be served by keeping the applicant in judicial custody. The applicant has also pleaded that he is local person and is having deep roots in the society and he is ready to abide by any of the conditions imposed upon him by this Court.