ASHWANI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, petitioners have prayed for grant of regular bail in connection with FIR No. 41 of 2017 dated 28/29.5.2017 registered at Police Station, Rajgarh, District Sirmaur under Sections 307, 452, 506 and 34 of Indian Penal Code.

(2.) As per petitioners they have been falsely implicated in the case, as they were not even present at the alleged scene of occurrence when the alleged crime is stated to have taken place. It is further their case that they have been falsely implicated in the matter as the complainant(s) want to grab their land by taking advantage of their peculiar circumstances.

(3.) I have heard learned counsel for the parties and have also gone through the status report as well as records of the case produced before me by learned Deputy Advocate General.