RANJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) In FIR No. 179 of 2008, registered under Sec. 379 of the Indian Penal Code, in Police Station, Theog, the Petitioner has been declared as Proclaimed Offender and the proceedings under Sec. 299 of the Code of Criminal Procedure are pending. The case is fixed for 22nd April, 2010.

(2.) The Petitioner is present today and prays to grant him bail.

(3.) There is an allegation against the Petitioner that he committed the theft of some shuttering Plates and removed it in his truck No. HP -33B -0282.