GYAN HETTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been moved by the petitioner under Sec. 438 of the Code of Criminal Procedure for releasing him on bail, in the event of his arrest, in case FIR No. 56 of 2019, dtd. 28/3/2019, under Ss. 505(1)(b) and 505(2) IPC, registered in Police Station Theog, District Shimla, 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 is resident of the place and 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. Whether reporters of Local Papers may be allowed to see the judgment

(3.) Police report stands filed. As per the prosecution story, police received a complaint electronically (through email) from the office of Sub Divisional Election Officer, Theog. The complaint was for false post made by the petitioner on facebook. The petitioner posted on his facebook ID