KULDEEP SHARMA 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. 166 of 2012 dated 8.7.2012 registered at Police Station, Kangra, under Sections 341, 306, 34 IPC.

(2.) IT has been stated that the allegations in the above FIR are that Shubham jumped into Gaj Khad after he was suspected to have committed theft at the house of the petitioner and his brothers alongwith other persons. The petitioner on account of registration of above case, apprehends his arrest.

(3.) THE petitioner called his brothers through mobile. The petitioner and his brother Goverdhan went to Police Post, Gagal and informed the police at about 11.30 a.m. The police reached the spot. The petitioner and other persons started carrying on inspection to find out the stolen items. As they went on the first floor, out of one room two strangers one after the other came out. The police caught hold of those two persons, who disclosed that they had been working in nearby petrol pump and had left the same. The said two persons whose names lateron came to be known as Mohinder alias Kaka and Santosh Singh alias Bitu were caught red handed and were taken into custody by the police.