RAJESH KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) ASI ­ Joginder Singh, Police Station Theog, Distt. Shimla is present alongwith record. Record perused and returned.

(2.) F .I.R. No. 141/12 was registered at Police Station, Theog, Distt. Shimla, H.P. on 18.9.2012, under the provisions of Sections 420, 467, 468 and 471 of the Indian Penal Code. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 2.4.2013 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.) IT is the admitted case of the parties that petition filed by Sh. Prem Singh under Section 438 Cr.P.C. stands allowed and order in his favour stands passed by the Court of learned Addl. Sessions Judge, Shimla, which order has attained finality inasmuch as it has not been assailed by the State.