R.D. SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) PRESENT petition filed under Section 438 of the Code of Criminal Procedure 1973 for grant of anticipatory bail in connection with case FIR No. 70 of 2014 dated 16.5.2014 registered under Sections 316, 498A, 325 read with Section 34 IPC at Police Station Barmana District Bilaspur HP.

(2.) IT is pleaded that applicant has no connection with alleged offence. It is further pleaded that complainant did not come to hospital of the applicant for her medical treatment. It is further pleaded that applicant has no criminal back ground. It is further pleaded that applicant will join investigation of the case. Prayer for acceptance of bail application sought.

(3.) COURT heard learned Advocate appearing on behalf of the applicant and learned Additional Advocate General appearing on behalf of the non -applicant and also perused entire records carefully.