ISMAIL MOHD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) FIR No. 151 of 2021, dtd. 13/12/2021 was registered against the petitioner and four other accused persons at Police Station, Barotiwala, District Solan, under Ss. 457, 380, 411 and 34 of Indian Penal Code. The petitioner seeks regular bail in this FIR.

(2.) As per status report, the FIR was registered on the basis of complaint of one Shri Sunil Gupta. On 13/12/2021, the complainant stated that he was running a ready made garments shop at Jharmajri. On 12/12/2021 he pulled down the shutter of his shop at 9:00 P.M. and went to his home. He came for opening his shop at 9:00 A.M. the next day and saw the lock of the shop missing. The complainant also noticed ready made garments and shoes were stolen from his shop. The value of the stolen articles was around Rs.90,000.0095,000/-. On the basis of this complaint, the FIR was registered and investigation ensued.

(3.) Learned senior counsel for the petitioner submitted that the petitioner is innocent and has been falsely involved in the case. That there is no direct or indirect evidence connecting the petitioner with the offence. That the investigation of the case is over and nothing incriminating is required to be recovered from the petitioner. Learned Senior counsel further submitted that the petitioner will abide by all the terms and conditions, which may be imposed upon him by this Court in case of grant of bail. There is no apprehension of his fleeing from justice as he is permanent resident of village Nawangar Jhiran, Tehsil Kalka, District Panchkula, Haryana.