KULWINDER 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. 82 of 2014 dated 3.4.2014 registered under Sections 392 read with Section 34 IPC and Section 25 -54 -59 of the Arms Act in Police Station Una District Una (H.P.).

(2.) IT is pleaded that applicant has been falsely implicated in present case. It is pleaded that investigation is complete and challan is also filed in the Court. It is further pleaded that applicant undertakes to abide by all terms and conditions imposed 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.