NAND RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The present bail application has been maintained by the petitioner, under Section 438 of the Code of Criminal Procedure, for releasing him on bail, in the event of his arrest, in case FIR No. 16/2017, dated 28.6.2017, under Sections 420, 467, 468 and 471 of the Indian Penal Code, Police Station, Sangla, District Kinnaur, H.P.

(2.) As per the averments made in the petition, petitioner is innocent and has been falsely implicated in the present case. He is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice.

(3.) Police report stands filed. As per the police report, complainant lodged an FIR alleging therein that on 12.9.2013, the petitioner had applied for agricultural loan amounting to Rs. 6,00,000/- from UCO Bank, Branch Sangla.