RAKESH SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P.(M) No. 593 of 2012 and Cr.M.P(M) No. 600 of 2012,filed by Rakesh Singh and Upender Whether reporters of Local Papers may be allowed to see the Judgment ?Yes Sharma, respectively, under Section 438 Cr.P.C. for releasing them on bail in FIR No.135/2012 dated 02.05.2012, registered at Police Station, Nurpur, District Kangra, under Sections 379, 411, 406, 420, 120-B IPC.

(2.) IT has been stated that petitioner has been falsely implicated in the case at the instance of Up-Pradhan Naresh Singh etc. Kuldeep Singh was taken into custody and was released on bail by learned Judicial Magistrate Ist Class-II, Nurpur, on 04.05.2012.

(3.) THE learned Additional Sessions Judge has failed to appreciate that the petitioner had hidden nothing, rather he had helped the police to catch the real culprit. In fact, petitioner acted like a prosecution witness.