ARJUN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been maintained by the petitioner under Section 439 of the Code of Criminal Procedure seeking his release in case FIR No. 194 of 2019, dated 11.09.2019, under Section 21 and 29 of the ND&PS Act, registered in Police Station Sadar Solan, 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 is permanent resident of District Shimla and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No Whether reporters of Local Papers may be allowed to see the judgment? Yes fruitful purpose will be served by keeping him behind the bars for an unlimited period, so he be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 10.09.2019 a police team was on patrol duty at Dohri Diwal, Solan. At about 08:45 p.m. a pedestrian came from Badog side and Sub Inspector called him. The said pedestrian, on being called, started running towards the back side, so he was chased and overpowered. The nabbed person was carrying a bag and he disclosed his name as Arjun Singh (petitioner herein).