RAMESH CHAND SON OF SHRI BAZIR CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application, under section 439 Cr.P.C., for releasing the petitioner on bail in FIR No. 186/11 dated 1.12.2011, registered at Police Station, Dehra, Distt. Kangra, under sections 420, 467, 468, 471, 120B IPC.

(2.) IT has been stated that petitioner is permanent resident of village Ujhe Khas, Tehsil Jaswan Kotla, District Kangra. The case has been registered against the petitioner and other accused on the basis of complaint of Asish Kumar. The complainant has alleged that petitioner and co-accused told the complainant that he would be employed in Assam Rifles, if he could spend some money. The complainant and other persons paid some money to the petitioner and other co-accused for getting employment in Assam Rifles.

(3.) THE petitioner is innocent, he has been falsely implicated in the case. The petitioner is ready to abide by all conditions which are imposed while releasing him on bail. The petitioner earlier filed bail application, which has been dismissed by the learned Addl. Sessions Judge, Kangra on 11.5.2012. The petitioner filed Cr.MP(M) NO. 481 of 2012, which has been dismissed by the High Court on 13.6.2012 with liberty to the petitioner to repeat the bail application after consideration of charge by the trial court.