ROOP LAL GAUTAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Report produced and perused.

(2.) The petitioner is seeking bail in FIR No.3/2016 dated 6.1.2016 for offences punishable under sections 269, 270, 277, 336, 326, 420, 120-B of the Indian Penal Code read with sections 43 and 44 of Water (Prevention & Control of Pollution) Act registered at Police Station Dhalli. The petitioner was working as Junior Engineer in I&PH Department, Kasumpati. He was also assigned the duties of Ashwani Khad water lifting scheme.

(3.) On 5.1.2016, a complaint was filed by the Deputy Mayor Sh. Tikender Singh Panwar of Shimla for registration of FIR against the contractor of sewerage treatment plant, Dhalli and Malyana.