BHIM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail petition filed under Section 439 of Cr.PC, a prayer has been on behalf of the bail petitioner for grant of regular bail in FIR No. 25/18 dated 27.1.2018, under Sections 457, 380 411, 201 and 34 of IPC, registered at PS Sadar, Mandi, District Mandi, HP.

(2.) Sequel to order dated 14.5.2018 passed by this Court, ASI Lachhmi Singh, P.S. Sadar, Mandi, District Mandi, H.P., has come present in Court alongwith record of the case. Record perused and returned. Mr. Amit Dhumal, learned Deputy Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the investigating agency

(3.) Close scrutiny of record/status report reveals that aforesaid FIR came to be lodged at the behest of the complainant namely Roshan Lal, who alleged that on 27.1.2018, some unknown persons after having broken lock of his house, committed theft of jewelry and cash lying in his house. On the basis of the complainant lodged by the Roshan Lal, police carried out investigation, however, person namely Ghanshyam on the persuasion of his friend namely Rahul surrendered before the police on 14.2018 and confessed that he alongwith present bail petitioner Bhim Singh had committed theft in the house of the complainant. On the basis of information provided by Ghanshayam, present bail petitioner came to be arrested on 14.2018. As per investigation, all the articles alleged to be stolen from the house of the complainant stand recovered. Coaccused namely Ghanshayam and Ajay Kumar have been already enlarged on bail.