PADAM DASS CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought pre-arrest bail in FIR No.28 of 2016 dated 3.3.2016 registered at Police Station (East), Chotta Shimla, District Shimla, H.P. under Sections 409 and 34 IPC.

(2.) The respondents have produced the records of investigation and have also filed the status report.

(3.) What emerges from the record is that the Registrar (Vigilance) of this Court filed a complaint to the effect that 5370 decided case files and 12 registers were entrusted to the petitioner, Record Keeper and Maheshwar Prakash, Chowkidar, which was found missing and thereafter the inquiry was conducted by the two officers of this Court which ultimately led to filing of the aforesaid FIR.