HARMESH ALIAS MESHI Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is an accused in FIR No. 154 of 2008, dated 30th June, 2008, under Ss. 382, 392, 395, 397 of the Indian Penal Code and Sec. 25 of the Arms Act, registered in Police Station, Nalagarh. He was denied bail by the Court of Sessions, hence instant application has been moved under Sec. 439 of the Code of Criminal Procedure for his enlargement on bail.

(2.) Heard and gone through the record.

(3.) Precisely, the allegation against the Petitioner is that during the interrogation, he was named by co -accused Kulvinder, Ravinder, Jatinder Pal and Manjit as their accomplice in committing the alleged offence. During investigation police came to know that Petitioner is the cousin of Manager of "M/S. Aradhana Wine Company" and he knew and pointed out the office of the said Company to the other accused from where the alleged dacoity had taken place which facilitated them to execute the plan.