DEVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail in case FIR No. 22 of 2022 dtd. 2/2/2022, registered in Police Station Dhalli, District Shimla H.P. under Ss. 379, 411, 414 and 34 of Indian Penal Code (in short 'IPC')

(2.) Status report stands filed and record was also made available.

(3.) As per status report, on 2/2/2022, on receiving a complaint from Mamta Kumari, Junior Engineer, Sub Division-II, Sanjauli, Shimla-6 stating therein that steel worth Rs.3,50,000.00 had been stolen from HIMUDA Divisional Store site Sanjauli during Sunday midnight, FIR was registered under Sec. 379 IPC and investigation was carried on.