SATISH VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Apprehending their arrest, bail petitioners as named herein above, have approached this Court in the instant proceedings filed under Section 438 of Cr.PC., for grant of anticipatory bail in case FIR No. 90/19, dated 20.5.2019, under Sections 341, 170, 171, 452, 323, 395 and 120 B of IPC at PS Dhalli, registered at PS Dhalli, District Shimla, H.P.

(2.) Sequel to order dated 21.6.2019, ASI Tek Ram, I/O P.S. Dhalli, Shimla, District Shimla, H.P., has come present alongwith records. He has also caused presence of the complainant namely Kuldeep as well as two victims as per directions contained in order dated 21.6.2019. Mr. Kunal Thakur, learned Deputy Advocate General, states that since detailed status report already stands filed on the previous date, he does not intend to file fresh status report.

(3.) Close scrutiny of record/status report reveals that on 20.5.2019, complainant Kuldeep made a statement under Section 154 Cr.PC that on 29.4.2019, at 3:00 pm, he came to Deepak Guest House after having received a telephonic call from his friend namely Dinesh. Allegedly at 6:00 pm on 29.4.2019, person namely Madan Pandey came to the said guest house alongwith two other persons, whereafter they all consumed liquor at 11:30 pm. While those persons were going towards road, five persons in police uniform came towards Deepak Guest house and stopped complainant as well as other persons for checking. Allegedly, the aforesaid five persons, who had come in police uniform, recovered Rs. 2,00,000/- from the pockets of the complainant and two other persons and thereafter, they fled away. On the basis of aforesaid complaint, having been made by the complainant, FIR as detailed herein above, came to be lodged against the bail petitioners.