SUJITH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 22 of 2012 dated 12.5.2012 registered at Police Station, Dalhousie, District Chamba, under Sections 147, 149, 451, 448, 427, 342 and 380 IPC.

(2.) IT has been stated that the petitioner is Honorary Secretary to the Metropolitan and Chairman of India, Pakistan, Burma and Ceylon Chapter Church of India created by an act namely Indian Church Act, 1927. The Indian Church Trustees is a part of Church of India. It has been stated that the above FIR has been registered at the instance of Christian Organisation namely Church of North India (for short 'CNI'). The case is false and the case has been registered to discourage the petitioner. Whether the reporters of the local papers may be allowed to see the Judgment?yes

(3.) IT has been stated that by virtue of Indian Church Act, 1927 and gazette notification dated 20.7.1929, the Church of India has become absolute owner of the property in question. The property in question before 1927 was held by Church of England Zenana Mission and after 1927 became part of the Church of India and by virtue of Section 6 of the Indian Church Act and notification dated 20.7.1929 transferred to Indian Church Trustees.