VED PARKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) It is represented by learned Additional Advocate General that the petitioner has deposited the entire amount.

(2.) It would be noticed that it is only on account of the non- payment of the amount in question that FIR No. 111 of 2016 came to be registered against the petitioner at Police Station, Dharamshala on 23.6.2016 under Sections 406 and 409 IPC.

(3.) Admittedly, the Final Report in this case has not been . presented in the Court and moreover in view of the amount having already been deposited by the petitioner, obviously he cannot now be prosecuted for the same at this stage.