LAWS(HPH)-2019-5-13

RAMESH KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On May 13, 2019
RAMESH KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The present bail applications have been moved by the petitioners under Section 438 of the Code of Criminal Procedure for releasing them on bail, in the event of their arrest, in case FIR No. 19 of 2019, dated 16.04.2019, under Sections 354B, 506, 509 read with Section 34 IPC, registered in Police Station Nahan, District Sirmour, H.P.

(2.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present case. They are residents of the place and neither in a position to Whether reporters of Local Papers may be allowed to see the judgment? Yes. tamper with the prosecution evidence nor in a position to flee from justice, so they may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 01.05.2019, the complainant made a complaint to the police alleging that on 14.04.2019, at about 01:00 p.m., when she was washing clothes on a 'baudi', the petitioners came there and caught hold of her.