RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought pre-arrest bail in case FIR No. 116 of 2016, registered at Police Station Theog, District Shimla H.P. on 14.7.2016, under Sections 420, 406, 408, 467, 468, 120-B IPC.

(2.) The respondent has produced the records of the investigation and has also filed the status report.

(3.) The records of investigation reveal that the petitioner is accused of cheating, misappropriation and committing fraud. The initial grouse of the prosecution was that despite orders passed by this Court, the petitioner had not join the investigation, however, specific directions came to be passed by this Court on 8.9.2016, pursuant to which the petitioner has been joining the investigation as and when so required by the Investigating Agency. Today, the Court is informed that the petitioner has produced all the relevant documents and it is now the complainant who is avoiding and not cooperating with the prosecution. Be that as it may be.