PREM CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) 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. 32 of 2015 dated 24.3.2015 registered under Sections 498 -A and 306 IPC at P.S. Gagret District Una (H.P.)

(2.) IT is pleaded that petitioner has been falsely implicated in present case. It is further pleaded that petitioner will not influence the prosecution witnesses and will not tamper with prosecution evidence. It is pleaded that petitioner has two minor children, parents and family to support. It is pleaded that any condition imposed by the Court will be binding on the petitioner. Prayer for acceptance of anticipatory bail application sought.

(3.) COURT heard learned Advocate appearing on behalf of the petitioner and learned Additional Advocate General appearing on behalf of the State and also perused the record.