SAJID HOSSAIN 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. 260 of 2017, dated 22.10.2017, under Section 420 IPC, registered in Police Station Sadar Chamba, District Chamba, 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 neither Whether reporters of Local Papers may be allowed to see the judgment? Yes 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 be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 22.10.2017 Shri Mukesh Kumar (complainant) made a written application to the police, wherein he stated that in the year 2012 he completed Diploma in Mechanical Engineering. He has further stated that Sachin Thakur (co-accused), who works in Merchant Navy, Kolkata, is brother in his relation.