GURDEV SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The Petitioner is an under -trial prison facing trial in FIR No. 154 of 208 dated 30th June, 2008, under Ss. 392, 397, 452, 458 of the Indian Penal Code and also under Sec. 25 of the Arms Act, registered in Police Station, Nalagarh, District Solan.

(2.) Earlier he had moved an application in this Court for seeking bail, which was dismissed as withdrawn on 25th May, 2009. Now, the instant application has been moved under Sec. 439 of the Code of Criminal Procedure for enlargement on bail.

(3.) In nutshell the facts can be narrated thus. During the intervening night of 29th/30th June, 2008, Assistant Manager of "Ardhana Wine Company", Randeep Singh was sleeping in his room, three persons broke -open the door and entered in his room. Hari Chand, Cook, also came there, he was given beatings with a Base -bat as they asked keys and cash. They brandished revolver and committed the theft of Rs. 2,30,000/ - which were kept in the bed -box.