ANIL KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner has preferred present petition under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC') for grant of anticipatory bail in case FIR No. 35 of 2018, dated 18th July, 2018, registered under Sections 419, 420, 467, 468, 471 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as 'IPC') at Police Station Dadahu, District Sirmaur, Himachal Pradesh.

(2.) Status report stands filed.

(3.) As per status report, petitioner is involved in case FIR No. 33 of 2018 registered under Sections 419, 420, 467, 468, 471, 120(B) Penal Code at Police Station Renuka Ji and not in FIR No. 35 of 2018. The officer present in the Court also submits that FIR No. 35 of 2018 pertains to some other person regarding commission of offence under different Sections and petitioner is not involved in the said FIR.