BHARAT SINGH VERMA Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER is apprehending his arrest under Section 411, 457, 380 Indian Penal Code in FIR No. 187 of 2009 dated 27.10.2009 registered in Police Station Sadar Shimla, H.P.

(2.) THERE have been many cases of theft in the Town in the recent past and in that consequence Tej Singh, one of the accused in another case was arrested. Pawan Sharma, who is alleged to have committed the theft of a necklace in this case, is absconding. During the interrogation, Tej Singh made the statement that he had been visiting the Jewellery Shop of Rajeev Verma and Bharat Singh Verma, the present Petitioner to meet his brother -in -law Roshan Lal, who was working as an apprentice with Rajeev Singh Verma. He stated that in the month of November, 2009, when he was sitting in the shop of Bharat Singh Verma Petitioner, he happened to see Pawan Sharma visiting his shop, for the sale of a diamond studded necklace. It was sold by him for Rs. 62,000/ -. According to the complainant Yogesh Sood, there was a theft of the necklace of his wife.

(3.) INTERIM bail was granted to him on 3.5.2010. Pursuant to that, he joined the investigation of this case. He had denied the allegations aforesaid. On the aforesaid statement of the accused Tej Singh in another case, in my opinion, liberty of bail cannot be curtailed to the Petitioner as such Petitioner has a case for his pre -arrest bail. Accordingly the application is allowed and the interim bail granted on 3.5.2010 is hereby confirmed on the same terms and conditions. The application stands disposed of.