SHYAM LAL Vs. SHYAM LAL

JUDGEMENT

(1.) SANJAY Karol, J A.S.I., Bhagat Ram, Police Station, Rampur Bushahr, District Shimla is present alongwtih record. Record perused and returned. Status report filed.

(2.) F .I.R. No.168/2012 was registered at Police Station, Rampur Bushahr, District Shimla, H.P. on 19.9.2012, under the provisions of Sections 379 and 411 read with Section 34 of the Indian Penal Code, 1860 . Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 20.3.2013, this Court passed an interim order, directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) MR . R.S. Verma, learned Additional Advocate General also submits that one of the co-accused has already been granted bail by the Court of Judicial Magistrate 1st Class, Rampur which order has not been assailed by the State. It is seen that the main allegation against the petitioner is that he drove the vehicle from Rampur to Chandigarh. Petitioner has fully cooperated during investigation. Money of Rs.5,50,000/- has already been recovered from co-accused (Rajesh Kumar) who already stands enlarged on bail.