MOHIT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PRESENT bail application is filed under Section 439 of the Code of Criminal Procedure 1973 for grant of bail in connection with case FIR No. 51 of 2014 dated 12.6.2014 registered under Sections 307, 341, 323, 504 and 506 of Indian Penal Code at P.S. Talai District Bilaspur (HP).

(2.) IT is pleaded that applicant is innocent and he did not commit any offence. It is pleaded that mother of applicant has given an affidavit that she was attacked by some unknown person in the dark and applicant tried to rescue his mother from the clutches of assailant. It is pleaded that applicant will abide by terms and conditions imposed by the Court. It is further pleaded that applicant undertakes that he would not tamper with prosecution evidence and will not threat the prosecution witnesses in any manner and will not hamper the case of prosecution if bail is granted. It is also pleaded that applicant also undertakes that he would appear before the Court as directed by the Court. Prayer for acceptance of bail application filed under Section 439 Cr.P.C. 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.