BALDEV KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioners on bail in FIR No. 80/12 dated 19.5.2012, registered at Police Station, Sundernagar, Distt. Mandi, H.P., under sections 379, 411, 34 IPC.

(2.) IT has been stated that on 19.5.2012, police had come near the house of the petitioners to inquire about the cement bags lying near their house because of construction of house. The lintel was to be completed and petitioners had purchased 100 cement bags, out of which most of the cement bags were utilized and remaining cement bags were lying in open space in the village.

(3.) THE cement bags in question are stated to be of some government supply and the petitioners have no concern with those cement bags. 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.