TEK RAM 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. 6/2011 dated 12.3.2011, registered at Police Station, State Vigilance and Anti Corruption Bureau, Kullu under Sections 447, 379, 201 IPC and 31,32,41,42 of the Indian Forest Act, 1927 as well as Section 30 of HPPSCP Act.

(2.) IT has been stated that allegations against the petitioner are that on 12.3.2011 Inspector Braham Dass received the information that in village Dhama petitioner had illegally felled forest Whether the reporters of the local papers may be allowed to see the Judgment?Yes trees and planted apple trees on the land owned by Forest Department. Inspector Braham Dass reached the spot and found apple orchard has been planted on the encroached land after cutting deodar and kail trees and the area of the orchard was fenced. On the spot 1 stump of deodar tree and 30 stumps of kail were found besides 24 old stumps of kail. Thereupon the case was registered.

(3.) THE petitioner is innocent. He has committed no offence. The petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of the Court. The submission has been made for granting bail to the petitioner.