PADAM SINGH BHATIA Vs. STATE OF H P

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.229/12 dated 21.8.2012, registered at Police Station, Balh, Distt Mandi, under Sections 420, 467, 468 and 471 IPC.

(2.) It has been stated that a false case has been registered against the petitioner. The petitioner is innocent. The petitioner was elected President of Gram Panchayat lower Rewalsar in December, 2004 and continued as such till 2010.

(3.) In the year 2008 due to political rivalry a complaint was made to Deputy Commissioner, Mandi alleging misuse of Panchayat funds by the petitioner. The Deputy Commissioner conducted the enquiry and the matter was over.