PANKAJ KALTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.MP(M) No. 363 of 2012 and Cr.MP(M) No. 364 of 2012 filed by Pankaj Kalta and Ashok Kalta, respectively under Section 438 Cr.P.C. for releasing them on bail in FIR No. 29 of 2012 dated 21.4.2012 registered at Police Station, Kotkhai, District Shimla, under Sections 341, 323, 427, 506, 34 IPC. Whether the reporters of the local papers may be allowed to see the Judgment?yes

(2.) IT has been stated that the above case has been registered at the instance of certain interested persons, who are inimical towards the petitioners. The petitioners are innocent and they have been falsely implicated in the case. The petitioners are ready to join the investigation and furnish bail bonds in accordance with the directions of the Court. The submission has been made for releasing the petitioners on bail.

(3.) AT about 3.30 p.m. Rinku, Ashok and Pankaj came in their tent alongwith 1 kg. meat and asked them to cook the meat. The complainant told them it was not possible for them to cook the meat, they were attending their customers. He asked them to come at 4.30 p.m., all the three came at 4.00 p.m. and asked the complainant to cook the meat otherwise their goods in the shop would be thrown out. The complainant out of fear, cooked the meat, they took the meat alongwith the container but again returned after some time and asked the complainant to cook more meat for them. They started eating momos of their own which were prepared by the complainant. Rakesh Kalta and Om Prakash Kalta were also with them.