DHEERAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has been implicated as an accused in case FIR No. 07 of 2022, dtd. 17/11/2022 registered under Ss. 406, 409, 467, 468, 471, 120-B of IPC and Sec. 28 of the H.P. Prevention of Specific Corrupt Practices Act, 1983, at Police Station, State Vigilance and Anti-Corruption Bureau, Una, District Una, H.P.

(2.) Petitioner has prayed for grant of pre-arrest bail in the above noted case. He was admitted to interim bail on 19/12/2022, whereafter the petitioner has joined the investigation as and when called to do so.

(3.) The case has been registered on two complaints. One, being submitted by the Superintendent of Police, State Vigilance and Anti-Corruption Bureau, North Range, Dharamshala on 10/5/2022 and the other by the Assistant Registrar, Co-operative Society, Una on 5/8/2022.