VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have surrendered in the Court and taken into Court custody.

(2.) The present petition is maintained by the petitioners under Section 439 Cr.P.C., praying that they be released on bail in case FIR No.115 of 2016, dated 25.6.2016, under Sections 363, 376, 511,34 read with Section 8 PF of the POSCO Act and Section 3(2) V of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Barmana, District Bilaspur, H.P.

(3.) As per the applicants/petitioners, they are innocent, falsely implicated in this case and they released on bail. Police report file seen.