HARISH KUMAR Vs. STATE OF HIMACHAL PRADESH

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. 327 of 2017, dated 17.12.2017, under Sections 341, 323, 504, 506 and 382 of Indian Penal Code, 1860 (for short "IPC"), registered at Police Station Sadar, Hamirpur, District Hamirpur, H.P.

(2.) As per the learned counsel for the petitioners, 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 tamper with the prosecution evidence nor in a position to flee from justice, thus they may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 17.12.2017 Shri Ramesh Chand (complainant) got recorded his statement with the police under Section 154 Cr.P.C. in R.H. Hamirpur.