VIKRAM SAURAV SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 300/12 dated 11.8.2012, registered at Police Station, Paonta Sahib, District Sirmour, H.P., under sections 379, 411 IPC.

(2.) IT has been stated that allegations against the petitioner are that 140 bags of cement were recovered from the site where he is constructing house at Badripur. The case of the prosecution is that petitioner allegedly purchased cement from some government contractor. The petitioner is not aware, who kept those cement bags on the site where he is constructing his house. The petitioner is Whether the reporters of the local papers may be allowed to see the Judgment? innocent. He has been falsely implicated in the case. On account of registration of above case, the petitioner is apprehending his arrest.

(3.) THE status report has been filed. It has been stated that case has been registered on the basis of rukka dated 11.8.2012. On 11.8.2012, SI/ Addl. S.H.O. at about 2.30 p.m. received a secret information that at Devi Nagar in the construction of a house near D.A.V School, government cement was being used. The complainant reached the spot and came to know from the contractor that Viki Sharma was constructing the house and the material was supplied by Viki Sharma. The contractor has supplied the labour. The complainant found 138 cement bags and 20 empty cement bags on the spot. Vikram alias Viki was not present on the spot, nor anybody produced any bill of the cement in question. The cement bags and empty cement bags were taken into possession. Vikram Saurav alias Viki has stolen the cement or is the receiver of stolen cement as the cement in question was of government supply. In these circumstances, the case was registered.