RAKESH KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) THIS judgement shall dispose of Cr.MP(M) Nos. 566 and 567 of 2012 filed by Rakesh Kumar and Satish Kumar, respectively, under section 438 Cr.P.C. for releasing them on bail in FIR No. 111/12 dated 21.6.2012, registered at Police Station, Amb, Whether the reporters of the local papers may be allowed to see the Judgment? Distt. Una, H.P., under sections 419, 420, 463, 464, 465, 467, 468 and 120-B IPC.

(2.) IT has been stated that a case has been registered against the petitioners on the complaint filed by one woman that an agreement has been signed by the petitioners with that woman regarding some land. The petitioners have denied the execution of any agreement. The dispute is purely of civil nature and no criminal case is made out. However, on account of registration of the case, the petitioners apprehend their arrest in the above case.

(3.) THE status report has been filed in Cr.MP(M) No. 566 of 2012. It has been stated that a complaint and order of Judicial Magistrate Ist Class (1) Amb under section 156 Cr.P.C., were received on 21.6.2012. The complaint has been filed by Santosh Kumar and Jamuna Devi against the petitioners alleging that complainants are husband and wife. They wanted to purchase some land in order to construct a house and settle there after retirement of Santosh Kumar complainant. The petitioners came to know from somewhere the requirement of complainants for purchasing the land.