VIRBHADER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for cancellation of bail in FIR No. 7 of 2024, dtd. 12/1/2024, registered in Police Station Jhakri, District Shimla, HP, for the commission of offences punishable under Ss. 420, 467 and 468 of the Indian Penal Code (IPC). It has been asserted that respondent No.2/accused approached the Court and obtained bail. The Court imposed a condition that she would not contact the informant, threaten or browbeat him/her or use any pressure tactics in any manner whatsoever. Respondent No.2/accused continuously threatened the petitioner to withdraw the complaint. She also filed a petition for quashing of the FIR based on a compromise, which was got executed by exercising influence upon the present petitioner. She is misusing the opportunity extended to her. Therefore, it was prayed that the present petition be allowed and the bail be cancelled.

(2.) The petition is opposed by filing a status report reproducing the contents of the FIR. It was asserted that the petitioner/informant approached the Investigating Officer and told him that the matter was compromised. The police advised the informant to produce the compromise before the Court. Thereafter, the informant made a complaint regarding the threat advanced to him. The police called him, but he did not make a statement to the police. The investigation is continuing. Hence, the status report.

(3.) A separate reply was filed by respondent No.2/accused, making preliminary submissions regarding the lack of maintainability and the informant having not come to the Court with clean hands. It was asserted that the FIR was lodged against the accused with an ulterior motive to extract money from her. It was specifically denied that the accused had tried to pressurize the informant to enter into any compromise. The informant purchased the stamp paper and got the compromise typed on his own. Therefore, it was prayed that the present petition be dismissed.