RAHUL KAPOOR Vs. STATE OF H.P

JUDGEMENT

(1.) THIS judgement shall dispose of Cr.M.P. (M) No. 677 and 678 of 2011 filed under Section 438 Code of Criminal Procedure, which have arisen out of FIR No. 211 dated 16.8.2011, registered at Police Station, Sadar Mandi, under Sections 292, 509, 170, 34 Indian Penal Code. The status reports have been filed in both the petitions and same have been perused.

(2.) IN Cr.MP(M) No. 677 of 2011, it has been stated that Petitioner is working as relationship manager in Vodafone company at Delhi. The case has been registered against the Petitioner and five others at Police Station, Sadar Mandi. The Petitioner is innocent. He has been falsely implicated in the case. The four accused in the case have been released on bail by learned Addl. Chief Judicial Magistrate, Court No. 1, Mandi on 19.8.2011. The Petitioner is apprehending his arrest on account of registration of the case.

(3.) IN Cr.MP(M) No. 678 of 2011, it has been stated that as per police case, the complainant and his family members had gone towards Rewalsar on 14.8.2011. They were taking dinner in Visco Resort at 10.00 p.m., six boys, who were sitting on a table opposite to the table of the complainant in the resort followed the complainant and his family members in vehicle. They made obscene gesture. The complainant intimated the police of Police Station, Sadar Mandi.