JAGDISH CHAND THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 438 Code of Criminal Procedure for releasing the Petitioner on bail in FIR No. 95/2010 dated 04.12.2010, registered at Police Station, Darlaghat, under Sections 448, 420, 467, 468, 471, 506 and 120 -B IPC. The status report filed and the same has been perused.

(2.) IT has been stated in the application that the case has been registered against Jagdish Chand, son of Lachhu Ram, at the instance of Smt. Narbada Devi on the allegations that he fabricated false writing in his favour with respect to a house to be sold to him by the husband of the complainant. On the basis of said writing, the said Jagdish Chand has filed a Civil Suit against complainant and one Smt. Krishani Devi. The Petitioner is also Jagdish Chand son of Sita Ram Thakur. Jagdish Chand, son of Lachhu Ram was arrested, but was released on bail.

(3.) IT has also been stated that the witness has alleged that Jagdish Chand, son of Lachhu had administered some intoxicating substance to him in the tea in the house of the Petitioner. The police is trying to implicate the Petitioner in the case.