DINESH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioners, at this stage, seeks permission to withdraw the present petitions qua bail petitioners Aarti and Dinesh with liberty to file afresh and further states that for bail petitioners Sachin and Maya, father and grand-mother of the two minor children, he will argue at this movement taking into consideration the fact that they will only the persons to look after the minors. In view of the statement of the learned counsel for the petitioners, the bail applications qua petitioners Aarti and Dinesh are dismissed as withdrawn with liberty reserved to file afresh in accordance with law.

(2.) The present bail applications, i.e. Cr.MPs(M) No.112 and 113 of 2018, have been moved by petitioners Sachin and Maya, respectively, under Section 439 of the Code of Criminal Procedure, for releasing them on bail, in case FIR No.35 of 2018, dated 27.01.2018, under Sections 306/34 of the Indian Penal Code, registered at Police Station Sadar, Solan, District Solan, H.P.

(3.) As per the learned counsel appearing on behalf of both the petitioners, the petitioners are innocent and have been falsely implicated in the present case. They are resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, thus, they may be released on bail.