GAUTAM SETH 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. 8 of 2016, dated 03.04.2016, under Sections 420, 468, 471 and 120B IPC, registered at Police Station State CID, Bharari, Shimla.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping him behind the bars for an unlimited period, so he may be released on bail.

(3.) I have perused the and scrutinized the police record pertaining to FIR No. 8 of 2016, dated 03.04.2016, registered under Sections 420, 468, 471 and 120B IPC, Police Station State CID Bharari, District Shimla, H.P.