RAJAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This judgement shall dispose of Cr.MMO Nos. 168 and 169 of 2012, in which common question of law is involved. The petitioners Rajan Kumar and Sahil Alam alias Jame Deen are accused in FIR No. 37 of 2012, registered at Police Station, Sadar Shimla under sections 457, 380 IPC. There are other accused also in the case.

(2.) The allegation is of theft of mobile sets etc. As per FIR the approximate value of stolen property is Rs. 20,64,198/-. The petitioners were arrested. They were granted bail by the learned Chief Judicial Magistrate, Shimla on 25.9.2012 subject to furnishing personal bonds in the sum of Rs. 50,000/- with two competent and capable sureties in the like amount each, preferably local sureties or in lieu thereof depositing of necessary cash amount in the court.

(3.) The petitioners submitted applications for acceptance of personal bonds and surety bonds, the applications were assigned to learned Judicial Magistrate Ist Class (7), Shimla for disposal. The applications were taken up on 28/29.9.2012 by the assignee court. On behalf of the petitioners, surety bonds in the sum of Rs. 50,000/- each as per order of learned Chief Judicial Magistrate were furnished. In regard to second surety, it was submitted that petitioners would deposit an amount of Rs. 50,000/- each.