ROOP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of pre -arrest bail in case FIR No. 275 of 2021 dtd. 1/9/2021, registered under Ss. 420, 467, 468, 471 of IPC at Police Station, Balh, District Mandi, H.P.

(2.) The petitioner was admitted on interim bail on 1/9/2022 and thereafter, the petitioner has joined the investigation.

(3.) Respondent State has filed the fresh status report today. The allegation against the petitioner is that he along with one Kamal Kishor has cheated the complainant's husband and brother-in-law under the garb of some transactions pertaining to sale and purchase of property. The status report filed today reveals that after registration of the case and during investigation, the present petitioner has returned the entire disputed amount to the complainant and as far as the money transaction is concerned, now nothing is payable to the complainant by the petitioner. As per status report, now no further recovery is required to be effected from the petitioner.