RAJESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) The applicant was taken into custody, as an accused, in a case, under Sections 395, 323, 342, 411, 412, 414, 596 and 120-B of the Indian Penal Code, along with some other persons in four cases. He applied for becoming approver during the course of the investigation. Pardon was tendered to him.

(3.) The applicant has been in custody since February, 2005. Trial has now commenced in all the four cases. Statement of the applicant, as a witness, in the course of the trial has been recorded in all the cases. He has now applied for his release (on bail).