RAM PYARI 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. 64 of 2014 dated 8.5.2014 registered under Sections 302, 326 -A, 307, 325, 504, 452, 506 read with Section 34 IPC in Police Station Barmana District Bilaspur (H.P.).

(2.) IT is pleaded that applicant is innocent and has been falsely implicated in present case. It is pleaded that there is no direct or indirect evidence against the applicant and investigation of the case is complete. It is further pleaded that detention of applicant in judicial custody would not advance the cause of justice. It is pleaded that any condition imposed by Court will be binding upon the applicant. It is further pleaded that deceased had set herself on fire and 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 State and also perused the record.