DALJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been moved by the petitioner under Section 439 of the Code of Criminal Procedure for releasing him on bail, in case FIR No. 46 of 2018, dated 31.03.2018, under Sections 279, 353, 332 and 307 IPC and Section 25 of the Arms Act, registered in Police Station, Parwano, District Solan, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He Whether reporters of Local Papers may be allowed to see the judgment? Yes. is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so he may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 31.03.2018 Shri Subhash Chand (complainant), Driver in HRTC .