AMAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER , in these two petitions, have been booked by Police Station West, Shimla, in a case, under Section 420 of the Indian Penal Code, for allegedly obtaining electricity and water connections, by falsely claiming themselves to be the owners of certain residential premises. Case has been registered at the instance of one Shanker, who has no concern with the building.

(3.) RECORD is supposed to be available with the Electricity and Water Supply authorities and the police can seize the same from those authorities. So far as, the Petitioners are concerned, nothing is to be recovered from them. So, their petitions for grant of bail, before arrest, are allowed and orders of interim bail dated 30th November, 2010, are made absolute.