RAJESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application is maintained by the petitioner under Section 438 of the Code of Criminal Procedure for releasing him on bail in case FIR No.45/2016, dated 20.3.2016, under Sections 379, 411, 201 read with section 34 of the Indian Penal Code and Section 41 and 42 of the Indian Forest Act, registered at Police Station Dehra, District Kangra, H.P.

(2.) As per the petitioner, he is innocent and has been falsely implicated in this case.

(3.) Police report filed. As per the prosecution case, the petitioner is involved in the theft of "Khair Wood". The petitioner has purchased "Khair Wood", which was cut, removed and stolen by his co-accused. In the police report, it has come on record, after joining in the investigation that the petitioner has stated that the "Khair Wood" was sold to the contractor. As per the prosecution, 10 "Khair Wood" tree, were cut by the co-accused.