AMAR NATH Vs. STATE OF H.P.

JUDGEMENT

(1.) POLICE report has been filed and the Investigating Officer ASI Roop Singh, Police Station, Udaipur, District Lahaul & Spiti has also produced the record.

(2.) HEARD . The petitioner is apprehending his arrest in a case registered against him vide FIR No.7/13, under Sections 420, 467, 468, 471 & 171 G, IPC and 125 A of Representation of People Act, 1951 in Police Station, Udaipur.

(3.) THE perusal of the record available at this stage demonstrates that the evidence mostly documentary in nature stands collected by the Investigating Officer and taken on record. No doubt, the evidence so collected prima facie disclosed the commission of the alleged offence by the accused-petitioner, however, at this stage when he is yet to be tried by a competent court having jurisdiction over the matter, this Court refrain itself from making any observations on merits of the case. Suffice would it to say that the accused- petitioner has been joining the interrogation as and when called upon to do so. Not only this, but the investigation also seems to be almost all complete except for interrogation of the persons, who were present in the General House of the Gram Sabha and also the Members, Gram Panchayat, on the day when he was selected to be included in the list of BPL families by General House of Gram Panchayat, Tingrate. The petitioner even was arrested also and released on bail pursuant to the directions issued by this Court on the previous date.