YOG RAJ Vs. STATE OF H P

JUDGEMENT

(1.) The present petition has been moved by the petitioner under Section 438 of the Code of Criminal Procedure for releasing him on bail in case FIR No. 67 of 2016, dated 22.10.2016, for the offences, punishable under Section 420 of the Indian Penal Code, registered at Police Station, Darlaghat, Tehsil Arki, District Solan, H.P.

(2.) As per the petitioner, he is innocent and has been falsely implicated in this case. Further, the petitioner is joining and cooperating with the investigation as and when asked for by the Investigation Agency and not in a position to flee from justice. He further stated that he is having old aged parents and two minor children and in case he is arrested, they will also suffer. As per petitioner, he undertakes to join investigation and cooperating in the investigation as and when required. He be released on bail.

(3.) Police report stands filed. As per prosecution, on 22.10.2016, one Lekh Ram son of Shri Sunder Ram, resident of Village Kyard, Post Office Bharighat, Tehsil Arki, District Solan H.P. visited Police Station Darlaghat, Tehsil Arki, District Solan and stated that he is permanent resident of Village Kayrad, District Solan and his Truck bearing registration No. HP62-2311 has been stolen which was purchased by him in the year, 2013 and the same was deputed for carrying material in JP Company Baga. Due to less work of carrying material with JP Company Baga, he has parked his truck about five months ago in a corner of road and when he went to see his truck on 13.09.2016, the truck was not found standing there, whereas, he had seen the truck very much standing there on 12.09.2016,