CHANDAN KUMAR SINHA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, filed under Sec. 439 of the Criminal Procedure Code, the petitioner is seeking bail in a Private Criminal Complaint No.900364/2015 titled Amar Chand Thakur vs. Chandan Kumar Sinha and another filed under Ss. 405, 406 read with Sec. 420 of the Indian Penal Code.

(2.) Heard learned counsel for the parties and perused the pleadings.

(3.) The brief facts giving rise the present case are that respondent No.2/complainant, in the case at hand, had filed a Private Criminal Complaint before the learned Additional Chief Judicial Magistrate, Court No.2, Shimla. The said complaint was filed under Ss. 405, 406 read with Sec. 420 of the Indian Penal Code. The complaint was registered with registration No.900364/2015. In the said Private Criminal Complaint, the present petitioner was the accused.