NARINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner is an accused in FIR No. 67 of 2014, registered on 22.5.2014, with the Police Station (East) Shimla, under Sections 420, 467, 468, 471 & 120B IPC. The FIR is at the instance of the Excise and Taxation Department, the contents whereof read as follows:

(2.) THOUGH the petitioner was granted anticipatory bail vide order dated 12.6.2014, it was extended vide order dated 19.6.2014 and the case was fixed for 4.7.2014. Today, the records of the investigation as well as the status report have been submitted to the Court, which have been perused by me carefully and minutely.

(3.) NEEDLESS to observe here that any observation(s) made hereinabove, shall not be taken as an expression of opinion on the merits of the case and the trial Court shall decide the matter uninfluenced by any observation made hereinabove.