CHANDAN KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) STATUS report taken on record.

(2.) CR .MP(M) No. 436 of 2013 is filed by petitioner Chandan Kumar, Cr.MP(M) No. 437 of 2013 is filed by petitioner Abhishek Kumar and Cr.MP(M) No. 438 of 2013 is filed by petitioner Ajit Jha, under the provisions of Section 439 of the Code of Criminal Procedure for grant of bail from custody in relation to F.I.R. No. 78/13, dated 17.3.2013, under the provisions of Section 420 and 120-B, Police Station Sadar, Hamirpur, H.P. Petitioners were arrested on 21.3.2013.

(3.) MR . Rajesh Mandhotra, learned counsel, has argued that no case under the provisions of Section 420 of the Indian Penal Code can be said to be made out against the accused persons. In support of his case he has referred to and relied upon the following decisions of the apex Court: Sanjay Chandra vs. Central Bureau of Investigation, (2012) 1 SCC 40 and Dipak Shubhashchandra Mehta vs. Central Bureau of Investigation & another, (2012) 4 SCC 134.