ATTAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SANJAY Karol, J A.S.I., Sanjeev Kumar, I/O, Police Station, Theog, District Shimla is present alongwith record. Record perused and returned. Status report filed and taken on record.

(2.) F .I.R. No.18/2013 was registered at Police Station, Theog, District Shimla, H.P. on 1.3.2013, under the provisions of Sections 25, 27-54-59 of the Arms Act. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 19.3.2013, 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 version of the prosecution that in the night of 28th February, 2013, while police was on a Naka duty, a vehicle bearing No.HP-09A-2521 was stopped for checking. Two passengers i.e. one lady and the present petitioner were sitting in the vehicle which was being driven by co-accused, Gopal Singh. From the possession of the present petitioner, one country made pistol with one live cartridge and one Khukhri were recovered. Immediately thereafter, present petitioner managed to escape from the spot. Police has been searching for him since then.