ONKAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE above titled bail applications are disposed of by this common order as having arisen from FIR No. 4 of 2009 registered on 5.8.2009 under Sections 420, 468, 471 and 120 Indian Penal Code and Section 13(2)(i) of the Prevention of Corruption Act in Police SV and ACB, Una.

(2.) IN short, the allegations against the Petitioners are that they are the forest officers/officials who connived with the private contractors for taping the turpentine from cheel trees in excess to what was permitted to the contractor.

(3.) IN view of the above, the apprehension of arrest of the Petitioners in a non -bailable offence is reasonable. Seeing the facts and stage of the case, custodial interrogation of the Petitioners is not required. Therefore, their request for pre -arrest bail is allowed. The interim bail granted on 17.2.2010 and on 23.2.2010 in Cr.M.P.(M) No. 140/2010 are confirmed on the same terms and conditions as mentioned therein. Further, Petitioners are directed to join the investigation of this case on 8.3.2010 at 10 a.m. and report to the Investigating Officer in the SV and ACB Police Station, Una, H.P for the purpose of taking them to the concerned Magistrate for obtaining specimen signatures and hand writing.