RAM LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT application filed under Section 438 of the Code of Criminal Procedure 1973 for grant of anticipatory bail qua FIR No. 188 of 2014 dated 17.10.2014 registered under Sections 354A, 306, 506 read with Section 34 of the Indian Penal Code at Police Station Indora District Kangra HP.

(2.) IT is pleaded that applicant is innocent and he has been falsely implicated in the present case. It is pleaded that only allegation against the applicant is that applicant asked deceased Sunita Devi to stay away from his son. It is pleaded that applicant has also filed a complaint against deceased to the Pardhan Gram Panchayat Mohtali which was further sent to Police Station Damtal. It is pleaded that no recovery is to be effected from the applicant. It is pleaded that applicant will join investigation of the case. It is pleaded that applicant will not tamper with prosecution evidence. It is pleaded that applicant will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case. It is pleaded that applicant is the only bread earner in his family. Prayer for acceptance of anticipatory bail application sought.

(3.) FOLLOWING points arise for determination in the present bail application: