RAVI SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 269/11 dated 7.11.2011, under section 457, 380, 411 IPC, registered at Police Station, Baddi, District Solan, H.P.

(2.) IT has been stated that petitioner has been falsely implicated, under section 411 IPC in the above case at the instance of main accused Gopal. Gopal Sharma had made false disclosure statement before the police. The petitioner is not in good terms with Gopal Sharma, who is an accused in several cases of theft. The petitioner had never received stolen articles as alleged.

(3.) THE status report has been filed. It has been stated that case has been registered on 7.11.2011 on the statement of Kamal Kumar owner of Ravi Electronics, Sai Road, Baddi, under section 154 Cr.P.C. He has stated that on 6.11.2011, he had closed his shop at 9.00 p.m. He opened the shop on 7.11.2011 at about 8.40 a.m. and found that locks and shutter of the shop were broken. He found that 2 LCDs of 32", 2 LCDs of 26", 5 LCDs of 22" and 5 DVDs of Samsung were stolen. He came to know that theft was committed nearby the shop "Lafanso" on the last night, similarly mobiles were stolen from Krishna Footwear. On this case was registered.