ALOK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as an accused in FIR number 189/2019 dated 11.11.2019, registered under Sections 420, 467, 468 read with Section 34 of the Indian Penal Code, 1860 and Section 66 of the IT Act, 2008, in the file of Police Station, Chowari, District Chamba, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) The status report stands filed. I have seen the status report(s) as well as the police file, to the extent it was necessary for deciding the present petition and the same stands returned to the police official.

(3.) The gist of the First Information Report and the investigation is as follows: