BHUMI NAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application under Section 438 of the Code of Criminal Procedure has been maintained by the petitioner for releasing him on bail, in the event of his arrest, in case FIR No. 34/17, dated 28.03.2017, under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code (for short "IPC"), registered at Police Station Karsog, District Mandi, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. evidence nor in a position to flee from justice, so he may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 28.03.2017, Smt. Promila Devi, Pradhan, Gram Panchayat Bhadarnu/complainant, got registered a complaint against the petitioner, alleging therein that the Department of NSFDC had imparted training for fruit processing to the women belonging to the Scheduled Caste category w.e.f. 22.01.2010 to 15.02.2010. As per the said training programme, a sum of Rs. 5,000/- towards Kaushal Vikaas Bhatta, per women, was to be paid to them, however, only Rs. 2,000/- per women by way of Cheque was paid to them. As per the allegations, Him. Con. Ltd. was found to have shown another training programme having been organized at Karsog, however, which as a matter of fact, was not at all organized. Consequently, FIR No. 34/17, dated 28.03.2017, under Sections 420, 467, 468, 471 and 120-B IPC came to be registered against the petitioner.