RAFIQ HUSSAIN Vs. STATE OF H.P.

JUDGEMENT

(1.) ORDER Present bail application is filed under Section 438 of the Code of Criminal Procedure 1973 for grant of anticipatory bail in connection with case FIR No. 125 of 2014 dated 19.9.2014 registered under Section 307 IPC and 25 -54 -59 of Arms Act in Police Station Nadaun District Hamirpur Himachal Pradesh.

(2.) IT is pleaded that complaint has been filed just to harass and humiliate the applicant and applicant does not own any gun and even family members of applicant also do not own any gun. It is pleaded that applicant is innocent and is not connected with any criminal offence. It is pleaded that in fact applicant is victim of enmity between the complainant and Subhash Chand. It is pleaded that applicant will join the investigation of case and further pleaded that applicant will not tamper with prosecution evidence and will abide by all terms and conditions imposed by Court. Prayer for acceptance of bail application 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.