KEWAL KRISHAN 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.144 of 2011 dated 17.9.2011 registered at Police Station, Dehra, District Kangra, under Sections 420, 467, 468, 471 and 34 IPC.

(2.) IT has been stated that the petitioner had applied for bail in the High Court and he was ordered to be released on bail in Cr.MP(M) No. 21 of 2012 dated 13.3.2012 . The petitioner was ordered to be released on bail in FIR No. 144 of 2011 dated 17.9.2011 registered at Police Station, Dehra, under Sections 420, 467, 471, 34 IPC on his furnishing personal bond in the sum of RS.50,000/- with two sureties of the like amount to the satisfaction of the trial Court at Dehra and depositing RS. 14,50,000/- in two weeks in trial Court.

(3.) THE status report has been filed. It has been stated that the High Court on 13.3.2012 has ordered release of petitioner on bail on his furnishing personal bond in the sum of RS.50,000/- with two sureties of the like amount to the satisfaction of the trial Court at Dehra and depositing RS.14,50,000/- in two weeks in the trial Court. THE petitioner has failed to deposit RS.14,50,000/- in the trial Court, therefore, the petitioner has been sent in the judicial lock-up and the case has been fixed for prosecution evidence by the learned Judicial Magistrate 1st Class (II), Dehra on 21.5.2012.