JATINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT application is filed under Section 439 of the Code of Criminal Procedure 1973 for grant of bail in connection with case FIR No. 180 of 2014 dated 27.9.2014 registered under Sections 457 and 380 of the Indian Penal Code at Police Station Jawalamukhi District Kangra Himachal Pradesh.

(2.) IT is pleaded that investigation of the present case is completed and recovery has been effected. It is further pleaded that there is no direct evidence against the applicant and he is innocent. It is further pleaded that applicant will not induce or threat prosecution witness in any manner and will abide by the terms and conditions imposed by the Court. Prayer for acceptance of bail application sought.

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