VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PRESENT petition is filed under Section 439 of the Code of Criminal Procedure 1973 for grant bail relating to FIR No. 64 of 2014 dated 8.5.2014 registered under Sections 302, 452, 323, 504, 506 and 34 of the Indian Penal Code at Police Station Barmana District Bilaspur HP.

(2.) IT is pleaded that petitioner is innocent and petitioner has been falsely implicated in the present case. It is pleaded that there is no direct or indirect evidence connecting the petitioner with alleged commission of crime. It is further pleaded that investigation of case is completed and investigating agency did not require personal custody of the petitioner. It is further pleaded that petitioner is only bread earning member of his family. It is further pleaded that brother of petitioner and deceased were married without consent of the parents and they were disowned by the family. It is further pleaded that petitioner was involved in unnecessary criminal litigation without any evidence against the petitioner. It is further pleaded that deceased had herself placed on fire. It is further pleaded by petitioner that most of material witnesses already stood examined by prosecution. It is further pleaded by petitioner that other female co -accused already enlarged on bail and petitioner is also entitled to be released on bail on the concept of parity. Prayer for acceptance of bail petition filed under Section 439 Cr.P.C. sought.

(3.) COURT heard learned Advocate appearing on behalf of the petitioner and learned Additional Advocate General appearing on behalf of the non -petitioner and also perused entire records carefully.