AMIL MANHAS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who ran liquor vends, with three licenses obtained in the name of his wife, Harpriya, and one in the name of Rohit Kumar Rana, apprehending his imminent arrest on being arraigned as accused no. 2, whereas in fact, he is the Principal accused, in FIR number 08 of 2019, dated Sep. 5, 2019, registered under Sections 420, 467, 468, 471, 120B read with Section 34 of Indian Penal Code, 1860, and Section 66 of Information Technology Act, in the file of Police Station SV and ACB, Una, District Una, HP,disclosing non-bailable offences, came up before this Court under Section 438 CrPC, seeking anticipatory bail.

(2.) Prior to the present bail petition, he along with his wife Harpriya, prima facie, in whose name he had taken three liquor vends, and one Rohit, prima facie, in whose name he had taken one liquor vend, had filed a petition under Section 438 CrPC, before Special Judge-II, Una, HP. However, vide order dated 21-09-2019, the Court dismissed all the three petitions, on the grounds that a huge amount was involved.

(3.) After that the Petitioner had filed a petition under Section 438 CrPC, in this Court, which was registered as CrMP(M) No. 1771 of 2019. However, vide order dated Sep 27, 2019, a co-ordinate bench of this Court had dismissed the same, on the grounds of non appearance of the petitioner, despite directions to appear.