STATE OF H P Vs. KANTI GROVER

JUDGEMENT

(1.) The present revision petition under Section 397 read with Section 401, Code of Criminal Procedure, has been directed by the State against the order dated 2-11-2001 of the learned Sessions Judge, Sirmaur at Nahan passed in Bail Application No. 132-BA/22 of 2001 admitting the respondent Kanti Grover to bail.

(2.) Briefly stated, the facts giving rise to the present case are these. The respondent was arrested on 14-7-2001 in Case FIR No. 207/2001. Police Station, Paonta Sahib, for the offences under Section 392 and 394 read with Section 34, Indian Penal Code. The bail application moved by him before the learned Sessions Judge was dismissed on 14-8-2001.

(3.) The investigation of the case was completed and the final report as contemplated under Section 173, Code of Criminal Procedure, was submitted to the Court on 24-9-2001. The copies of the police report as well as other relevant documents as contemplated under Section 207, Code of Criminal Procedure, were supplied to the respondent on 17-11-2001.