KAILASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.)

(2.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 168/12 dated 19.9.2012, registered at Police Station, Rampur, Distt. Shimla, H.P., under sections 379, 34 IPC. It has been stated that petitioner has come to know that on 19.9.2012 at the instance of one Sandeep Kumar, the above case has been registered on the allegations that one dumper has been stolen. The name of the petitioner has not been mentioned in the FIR. The investigation in the case is in progress. The police has collected footage of the stolen vehicle from Surajpur toll plaza, the person with the vehicle has been identified by the police.

(3.) THE status report has been filed. It has been stated that case has been registered on the written complaint of Sanjeev Kumar, who came to the police station on 19.9.2012. The complainant has stated that he has been driving dumper No. HP -24B -2548 since the year 2010, which is owned by Des Raj. The other driver on the dumper was Mukesh Kumar. The dumper was parked for the last three days at Nogli near his quarter. On 19.9.20122, at about 7.00 a.m., he found that dumper was not at the place where it was parked.