PAWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT petition filed under Section 439 of the Code of Criminal Procedure 1973 for grant of bail in connection with case FIR No. 133 of 2007 dated 14.9.2007 registered under Sections 420, 467, 468, 471, 170 and 120B of the Indian Penal Code at Police Station Ghumarwin District Bilaspur HP.

(2.) IT is pleaded that applicant is innocent and he did not commit any offence as alleged by prosecution. It is pleaded that applicant is not keeping good health and suffering from Asthma and spinal cord problem. It is further pleaded that applicant is also heart and diabetes patient. It is further pleaded that applicant will not tamper with prosecution witness in any manner and any direction imposed by Court will be binding upon applicant. Prayer for acceptance of bail application sought.

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