HARNEK SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Harnek Singh has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing him on bail, during the pendency of trial, in case FIR No. 162 of 2023, dtd. 7/5/2023, registered with Police Station Sadar Una, District Una, H.P., under Ss. 382, 201 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as 'IPC").

(2.) According to the applicant, he has falsely been implicated, in this case, as, he has nothing to do with the offences, for which, he has been arrested by the police.

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