AMIT THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the status report and Investigating Officer, ASI Nag Dev of Police Station, Sadar, Shimla has produced the record.

(2.) HEARD .

(3.) THE application has been sought to be dismissed on the ground that the accused -petitioner in connivance with the principal accused has cheated the general public in the matter of charging parking fee over and above the one fixed by the Municipal Corporation. Therefore, the offence, he allegedly committed, is stated to be not only against an individual, but against the public at large also.