BHUVAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking Sec. 439 of Criminal Procedure Code, seeking regular bail in case FIR No. 35 of 2022, dtd. 25/2/2022, registered in Police Station, Manpura Baddi, District Solan, Himachal Pradesh, under Ss. 420,467,468,471 and 120 B of the indian Penal Code.

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

(3.) Prosecution case is that complainant Umesh Singh , on behalf of U.S Industries, submitted two applications on 24/2/2022 and on 25/2/2022, complaining supply of fraudulent and fake 'No Objection Certificates', against one Akash Kumar Srivastava with request to register FIR and take appropriate action against him.