ARUN VERMA S/O SH. RAMESHWAR DASS R/O VILLAGE SHANDLU (ANJI) P.O. JATHIA DEVI, TEHSIL SHIMLA (RURAL), DISTRICT SHIMLA, H.P Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.)

(2.) THIS judgment shall dispose of Cr.MP(M) No. 489 of 2012 and Cr.MP(M) No. 491 of 2012 filed by Arun Verma and Rameshwar Dass, respectively for releasing them on bail in FIR No. 5 of 2012 dated 30.5.2012 registered at Police Station, SV & ACB, Shimla -2, under Section 411 IPC. It has been stated in Cr.MP(M) No. 489 of 2012 that on 30.5.2012 Arun Verma was assisting and supervising the labour deployed by him in his house, at about 11.30 a.m. four police officials of the Vigilance Department visited the premises of the petitioner and recovered 42 full bags of cement on the pretext that the recovered cement bags were Government property. Arun Verma was raising construction. He had purchased the cement bags from a mason, who belongs to Bihar, who assured to provide cement at cheap rates as compared to market rates. Arun Verma purchased cement from mason and was not aware that cement so purchased was Government property.

(3.) IT has been submitted that the petitioners are ready to join investigation and furnish bail bonds. It has also been submitted that no recovery is to be made from the petitioners. The submission has been made for releasing the petitioners on bail.