NARAYAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought pre -arrest bail in case FIR No. 40/2014, registered at Police Station, Sangrah, District Sirmaur, on 15.07.2014 under Sections 457, 380, 411, 34 IPC.

(2.) THE petitioner appears to be accused committing theft of 15 quintals of tor -steel which fact is obviously denied by the bail petitioner. Pursuant to the directions passed by this Court on 26.03.2015, the petitioner has joined the investigation on more than two occasions which fact is again being disputed by the State. Be that as it may.

(3.) AT this stage, it shall be apt to quote the following observations of the Hon'ble Supreme Court in Munshi Singh Gautam (Dead) and others versus State of M.P. : (2005) 9 SCC 631 wherein it has been held as under: - -