RATTAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 315 of 2011 dated 30.9.2011 registered at Police Station, Paonta Sahib, under Sections 420, 406, 409, 467, 468 and 471 IPC.

(2.) IT has been stated that the complainant Om Parkash lost the election of Pradhan, Gram Panchayat twice from the petitioner. The wife of the petitioner is now Pradhan of Gram Panchayat and, therefore, due to political rivalry the complainant has lodged a false complaint against the petitioner, who is innocent.

(3.) ON 16.11.2011 the High Court has directed to complete the investigation in three months. The learned Additional Sessions Judge has misconstrued the order dated 16.11.2011 of the High Court. It has been stated that the petitioner is ready to furnish bail bonds in accordance with the directions of this Court. Prayer has been made for releasing the petitioner on bail.