LAWS(HPH)-2012-8-243

DAVENDER SINGH Vs. STATE OF HIMACHAL PRADESH

Decided On August 14, 2012
Davender Singh Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.167/2012 dated 18.6.2012, registered at Police Station, Sadar Hamirpur under Sections 420, 34 IPC.

(2.) It has been stated that the petitioner is one of the Directors of M/s. Fast Track Mart Private Limited, a company registered under the Companies Act, 1956. The company deals in the business of marketing of healthcare and laundry care etc. It has no concern with the finance business.

(3.) It has been stated that Sohan Singh is the Managing Director of the company. Yogesh Jindal is the Manager ( Marketing & Finance) of the Company. The Company has three bank accounts i.e. Oriental Bank of Commerce, Bhamian Kalan, Axis Bank Limited, Mata Rani Chowk and HDFC Bank, Feroze Gandhi Market, all at Ludhiana.