SOHAN SINGH 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. 167/2012 dated 18.6.2012, registered at Police Station, Sadar Hamirpur under Sections 420, 34 IPC.

(2.) IT has been stated that the petitioner is one of the Directors of M/s. Fast Track Mart Private Limited, a company engaged in the business of direct marketing of healthcare and personal care products. The case has been registered at the instance of Rajesh Kumar and other s complaining that they had invested huge amounts in the business of the company. The Director Whether the reporters of the local papers may be allowed to see the Judgment? Yes of the company had issued some post dated cheques. On presentation the cheques were dishonoured. This was brought to the notice of petitioner and other office holders of the company but despite assurances nothing has been done.

(3.) THE petitioner filed bail application under Section 438 Cr.P.C. which was dismissed by learned Addl. Sessions Judge, Fast Track Court, Hamirpur on 23.6.2012. The learned Addl. Sessions Judge has erred in dismissing the bail application.