VIJAY KAUSHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT petition filed under Section 439 of the Code of Criminal Procedure 1973 for grant of bail in connection with case FIR No. 78 of 2014 dated 22.04.2014 registered under Sections 341, 323, 506 -B IPC read with Section 34 of Indian Penal Code and under Section 25 of the Arms Act 1959 at Police Station Ghumarwin District Bilaspur Himachal Pradesh.

(2.) IT is pleaded that applicant has been falsely implicated in the present case. It is further pleaded that applicant is working as salesman in co -operative store at his native village. It is further pleaded that investigation of the case is complete and nothing is required to be recovered from applicant. It is further pleaded that applicant will cooperate with the investigation agency and will not hamper in any manner the investigation of the case. It is further pleaded that applicant will not give any coercion, threat or promise to any witness of occurrence or any person acquainted with the facts of the case. It is further pleaded that applicant will abide by all the conditions of the Court. Prayer for acceptance of bail application filed under Section 439 of the Code of Criminal Procedure 1973 sought.

(3.) COURT heard learned Advocate appearing on behalf of applicant and Court also heard learned Assistant Advocate General appearing on behalf of State.