TIKKAM RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) ASI Jhabe Ram, I.O., Police Station, Karsog, District Mandi, H.P. is present alongwith record. Record perused and returned. Status report filed and taken on record.

(2.) F .I.R. No. 179/13 was registered at Police Station, Karsog, Distt. Mandi, H.P., on 11.12.2013 under the provisions of Section 409 of the Indian Penal Code, Police Station Karsog, District Mandi, H.P. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 13.12.2013 this Court passed an interim order, directing that in the event of arrest, petitioner shall be Whether reports of Local Papers may be allowed to see the judgment? enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) KEEPING in view the entire attending circumstances, including the fact that amount stands accounted for and no recovery is to be effected from the accused, as also there is no apprehension that petitioner would tamper with the record or threaten the witnesses or interfere with the investigation, application is allowed.