VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PRESENT bail application filed under Section 439 Cr.P.C. in connection with FIR No. 64 of 2014 dated 8.5.2014 registered at Police Station Barmana District Bilaspur H.P. under Sections 302, 307, 326 -A, 325, 504 and 506 read with Section 34 Indian Penal Code.

(2.) IT is pleaded that applicant is innocent and has been falsely implicated in the present case. It is further pleaded that applicant has no direct or indirect connection with the alleged crime. It is further pleaded that investigation in the present case is completed it is further pleaded that applicant is only bread earner in the family. It is further pleaded that applicant will not tamper with prosecution evidence in any manner and abide by the conditions imposed by the Court. It is further pleaded that applicant will also join investigation as and when directed to do so by the Investigation Agency. Prayer for acceptance of bail application is sought.

(3.) COURT heard learned Advocate appearing on behalf of the applicant and learned Additional Advocate General appearing on behalf of the State and also perused the record carefully.