DEEPAK SHARMA 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. 65 of 2018, dated 28.05.2018, under Sections 420, 465, 467, 468, 471, 120B and 201 IPC, Police Station Ramur, District Shimla, H.P.

(2.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present Whether reporters of Local Papers may be allowed to see the judgment? Yes.case. They are residents of NCR Delhi, 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 28.05.2018 Shri Desh Lal Gautam (complainant) moved a complaint to the police and alleged that one Diksha Bhatnagar made him to invest money and the said investment, as on 25.08.2015, became Rs.58,79,340/-. Thereafter, one Kunal Malhotra used to telephone him and he informed that in a car accident Diksha Bhatnagar had expired.