RANDHIR SINGH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail applications have been maintained by the petitioners under Section 439 of the Code of Criminal Procedure seeking their release in case FIR No. 8 of 2016, dated 03.04.2016, under Sections 420, 467, 468, 471, 217, 218, 201, 120B IPC and Whether reporters of Local Papers may be allowed to see the judgment? Yes. Section 13(1)(d) of the PC Act, registered in Police Station CID Bharari, Shimla, H.P.

(2.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present case. They are residents of the place, neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping them behind the bars for an unlimited period, so they may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 03.04.2016 State CID received a secret information that Indian Technomac Company Limited, Jagatpur, Paonta Sahib, failed to pay tax of Rs. 2100 crore to the government. Acting upon the secret information the assets of the company were seized. During the course of investigation it was unearthed that the above stated company did not deposit its electricity bills and owing to this, the Electricity Department suffered huge loss. It has further come in the investigation that the petitioners herein connived with the management of the company which resulted into loss to the Electricity Department.