JEET RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application for releasing the petitioner on bail under Section 439 Cr.P.C. in FIR No. 306/11 dated 22.12.2011 registered at Police Station, Baddi, for offence punishable under Section 409 IPC.

(2.) IT has been stated that Assistant Engineer, HPSEB, Baddi had filed complaint dated 22.12.2011 and thereupon the case has been registered. The petitioner has been arrested on 4.1.2012 and since then he is in custody. The investigation in the case has been completed. The learned counsel for the petitioner has stated that charge under Sections 409, 420 IPC has been framed on 11.5.2012. The case is fixed for evidence on 1/2.6.2012 in the Court of learned Judicial Magistrate Ist Class, Court No.II, Nalagarh. The further detention of the petitioner is not necessary. The submission has been made for releasing the petitioner on bail, who is ready to furnish bail bonds in accordance with the directions of the Court.

(3.) IT has come in the investigation that petitioner has misappropriated an amount of RS. 81980/-. The petitioner has been arrested on 4.1.2012. On 7.1.2012 the petitioner got recovered RS. 30,000/-. The recovery of another amount of RS. 50,084/- is to be made from the petitioner. The challan has been submitted in the Court on 29.3.2012. The earlier bail applications of the petitioner have been dismissed. The petitioner is an influential person and can influence the prosecution witnesses, in case he is released on bail. The submission has been made for rejection of the bail application.