SARABJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail petition filed under Section 438 CrPC, prayer has been made for grant of bail in FIR No. 281/2017 dated 14.12.2017 under Sections 415 and 420 IPC, registered at Police Station, Indora, District Kangra, Himachal Pradesh.

(2.) Sequel to orders dated 19.12017 and 1.1.2018, HC Rajesh Kumar has come present with the record. Mr. M.L. Chauhan, Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency.

(3.) Careful perusal of the record/status report reveals that on 14.12.2017, a complaint was filed before the Judicial Magistrate 1st Class, Indora under Section 156(3) CrPC seeking registration of FIR against accused persons under Sections 415 and 420 IPC.