SUMMER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the status report and Investigating Officer, Police Station, Bhunter, District Kullu, has produced the record.

(2.) HEARD .

(3.) PRINCIPAL -accused Khimi Ram and Sunehar Singh, Secretary Gram Panchayat, Chhainyur have since been arrested in this case and are in judicial custody. This is not the only case, however, seven more cases of similar nature with the accused -petitioner as one of the accused, have been registered in Police Station, Bhuntar. The accused -petitioner was arrested by the police in those cases on 2.2.2014 and after his custodial interrogation as well as remand in judicial custody was released on bail on 31.3.2014 consequent upon an order passed to this effect by a coordinate Bench of this Court in the application he filed for grant of bail. The role of the accused -petitioner is only qua preparation of the alleged forged and fictitious stamp of Patwari, Patwar Circle, Jari. The offence he allegedly committed being punishable under Section 472 IPC is though bailable offence, however, since he has been booked with the help of Section 120B IPC and the case has been registered for the commission of non -bailable offence also, therefore, the accused -petitioner has apprehension of being arrested in this case.