NARINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SI -Onkar Singh, Incharge, C.I.D. Unit Hamirpur, is present alongwith record. Record perused and returned. Status report filed and taken on record in Cr.MP(M) No. 11730 of 2013.

(2.) F .I.R. No. 15/13 was registered at Police Station, C.I.D. Bharari, Shimla, H.P., on 9.7.2013, under the provisions of Sections 341, 147, 188, 384 and 506 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 18.11.2013 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 be also observed that in CWP No. 4166 of 2012, titled as Kamlesh Kumar vs. State of H.P. & others, in relation to collection of the very same "Gunda Tax", the Superintendent of Police Hamirpur, has filed an affidavit that such collection is not by way of tax, but voluntary donations by members of the Society.