Hasim vs State Of Himachal Pradesh on 23 June, 2023

[Cites 13, Cited by 1]

Himachal Pradesh High Court

Hasim vs State Of Himachal Pradesh on 23 June, 2023

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No.1473 of 2023 .

                                                       Reserved on : 21.06.2023





                                                       Decided on            : 23.06.2023





    Hasim                                                                     ...Applicant

                                             Versus





    State of Himachal Pradesh                                               ...Respondent

    Coram                 r

The Hon'ble Mr. Justice Virender Singh, Judge.

Whether approved for reporting?1 For the applicant : Mr. Naresh Kumar Tomar, Advocate. For the respondent : Mr. H.S. Rawat, Mr. Mohinder Zharaick, Additional Advocates General, with Ms. Avni Kochhar Mehta & Ms. Leena Guleria, Deputy Advocates General.

HC Sanjay Kumar, No.16, I.O., Police Station, Boileauganj, Shimla, is present in person along with record.

Virender Singh, Judge.

Applicant-Hasim has filed the present application, under Section 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for releasing him on bail, 1 Whether Reporters of local papers may be allowed to see the judgment? Yes.

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during the pendency of trial, in case FIR No.52 of 2022, dated 17th June, 2022, registered with Police Station, Boileauganj, .

Shimla, H.P., under Sections 454, 380, 201, 34 & 120B of the Indian Penal Code (hereinafter referred to as the 'IPC').

2. According to the applicant, he is permanent resident of the address as mentioned in the application and was doing the business of selling blankets at Shimla, in the year 2022. He has falsely been implicated in the case of theft, at the instance of some persons, who were having inimical relations with him and those persons were intending to obstruct him from selling the blankets.

3. According to the applicant, he is an innocent person and has falsely been implicated, in this case. The investigation is also stated to be completed in this case and the applicant is stated to be in judicial custody. According to him, no recovery has been effected from him and no evidence is there to connect him with the alleged crime.

4. Apart from this, the learned counsel appearing for the applicant, has given certain undertakings, on behalf of the ::: Downloaded on - 23/06/2023 20:40:04 :::CIS 3 applicant, for which, the applicant is ready to abide by, in case, released on bail, during the pendency of the trial.

5. During the pendency of the bail application, by moving, Cr.MP No. 2081 of 2023, the certified copy of the order dated 3.6.2023, passed in the bail application, filed by the applicant, before the Court of learned Additional Sessions JudgeI, Shimla, has been sought to be placed on record.

6. Considering the said fact, the application (Cr.MP No. 2081 of 2023), is allowed and the copy of order dated 3.6.2023, passed by the Court of learned Additional Sessions JudgeI, Shimla, is taken on record.

7. From the order placed on record by the applicant, it is transpired that he has tried his luck by moving bail application, under Section 439 Cr.PC, before the Court of learned Additional Sessions JudgeI, Shimla. However, the said application was dismissed on 3.6.2023.

8. On the basis of the aforesaid facts, Shri Naresh Kumar Tomar, Advocate, appearing for the petitioner has prayed that the application may kindly be allowed and the applicant may kindly be ordered to be released on bail.

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9. When put to notice, police filed the status report, disclosing therein that complainant Sanjay Kumar made a .

written complaint that on 17.6.2022, he had gone to his office.

When, he came back from his office, in the evening, he found that lock of his house was broken. He looked inside, the belongings were scattered and he found that his house was burglarized during the day. He found the ornaments are stolen, which are, as follows: three pair of gold earrings of ₹90,000/, three pairs of gold tops of ₹30,000/, three gold nose pins of ₹30,000/, one silver chain of ₹5000/ and one gold Mangalsutra of ₹1,00,000/.

9.1 On the basis of aforesaid complaint, case FIR was registered against the applicant for the commission of offence punishable under Sections 454, 380, 201, 34, 120B IPC.

9.2. During investigation, spot map was prepared.

Photographs of the spot were clicked. Statement of witnesses under Section 161 Cr.PC was also recorded. Fard was prepared to this effect.

9.3. During investigation, CCTV Camera footage was obtained. As per CCTV footage an Alto Car bearing No. LXI ::: Downloaded on - 23/06/2023 20:40:04 :::CIS 5 HR10T2968, used in the said offence and three persons were found inside the car. On 19.06.2022, two police officials from .

PAR Vikas Nagar, were sent to search for the car.

9.4. It is the further case of the police, as mentioned in the status report, that during investigation, the particulars of Alto Car No.HR10T2968, were checked in echallan App. The same was found to be registered, in the name of one, Om Kanwar son of Shri Anup Singh Village Dhaturi, District Sonipat and the police has also checked the record of Toll Plaza at Sanwara. It was found that the said car was seen coming towards Shimla side on 29.5.2022 and the same was seen going back on 3.6.2022. The fast tag sticker of the same was in the name of accused Imran.

9.5. During investigation, it was found that Om Kanwar, had already expired and the vehicle was further sold to one, Dinesh son of Sushil Verma, resident of Murthal.

Dinesh, was also associated, who disclosed that he has sold the Car to one Narender son of Roshan Lal, through affidavit, on 27.5.2022. Said Narender was also associated and he had ::: Downloaded on - 23/06/2023 20:40:04 :::CIS 6 disclosed to the Police that he has sold the car to Imran son of Shahid, through affidavit.

10. On the basis of the above facts, it is the further case of the Police that the challan has been prepared and the same has been filed in the Court of learned Additional Chief Judicial Magistrate, Shimla.

11. During the police remand, coaccused Imran had identified the applicant as the occupant of that car. The police has also mentioned the following criminal history of the applicant, in the status report,

i) FIR No. 143/2021, dated 11.5.2021, under Section 380, 454, 411 IPC, Police Station, Bhawanipur, U.P.

ii) FIR No.208 of 2021, dated 15.06.2021, under Sections 414, Police Station, Bhawanipur, U.P.

iii) FIR No.209/2021, dated 15.6.2021, under Section 380, 454, 411 IPC, Police Station, Bhawanipur, U.P.

iv) FIR No. 158.2021, dated 23.6.2021 under Section 380, 454, 411 IPC, Police Station, Meerat, U.P.

v) FIR No.163/2021, dated 27.6.2021, under Section 414 IPC, Police Station, Meerat, U.P.

vi) FIR No.164/2021, dated 27.6.2021, under Section 25 of the Arms Act, Police Station, Meerat, U.P. ::: Downloaded on - 23/06/2023 20:40:04 :::CIS 7

vii) FIR No.73/2022, dated 7.3.2022, under Section 3(1) of U.P. Gangsers and AntiSocial Activities .

(Prevention), Act, Police Station, Meerat, U.P.

viii) FIR No.119 of 2022, dated 20.6.2022, under Section 380, 454 IPC, Police Station, Pantnagar, District Udam Singh Nagar, Uttrakhand.

12. On the basis of the above facts, a prayer has been made to dismiss the application.

13. Heard.

14. From the stand of the Police that the report under Section 173(2) Cr.PC, has been submitted in the competent Court of Law, it can be held that the investigation, in the case, is almost complete and the applicant is no longer required for investigation by the police.

15. The applicant is in judicial custody and chances of commencement and conclusion of the trial, against the applicant, in near future, are very bleak. As such, no useful purpose would be served by keeping the applicant in the judicial custody.

16. So far as the criminal history of the applicant, as mentioned in the status report and reproduced above, is ::: Downloaded on - 23/06/2023 20:40:04 :::CIS 8 concerned, it is not the case of the Police that he has been convicted in any of the cases, which have allegedly been .

registered against him. Mere registration of the cases, does not take away the presumption of innocence, which is still available to the applicant. The role allegedly played by the applicant, in the commission of the alleged crime, would be proved by the prosecution, during the trial.

16. Considering all these facts, the bail application is allowed. The applicant is ordered to be released on bail in case FIR No.52 of 2022, dated 17.6.2022, registered with Police Station Boileauganj, District Shimla, H.P., under Sections 454, 380, 201, 34 & 120B IPC, on his furnishing personal bail bond, in the sum of ₹ 50,000/, with two sureties in the like amount, to the satisfaction of the learned trial Court. This order, however, shall be subject to the following conditions:

a) He shall make himself available for the purpose of interrogation, if so required and regularly attend the trial Court on each and every date of hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;

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b) He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever;

c) He shall not make any inducement, threat or promises to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or the Police Officer; and

d) He shall not leave the territory of India without the prior permission of the Court.

17. Any of the observations, made hereinabove, shall not be taken as an expression of opinion, on the merits of the case, as these observations, are confined, only, to the disposal of the present bail application.

18. It is made clear that the respondentState is at liberty to move an appropriate application, in case, any of the bail conditions, is found violated by the applicant.

19. The Registry is directed to forward a soft copy of the bail order to the Superintendent of Sub Jail, Kaithu, through email, with a direction to enter the date of grant of bail in the eprison software.

20. In case, the applicant is not released within a period of seven days from the date of grant of bail, the ::: Downloaded on - 23/06/2023 20:40:04 :::CIS 10 Superintendent of Jail, Kaithu, Shimla is directed to inform this fact to the Secretary, DLSA, Shimla. The Superintendent .

of Sub Jail Kaithu, Shimla is further directed that if the applicant fails to furnish the bail bonds, as per the order passed by this Court, within a period of one month from today, then, the said fact be submitted to this Court.

                   r           to          ( Virender Singh )
                                                 Judge

    June 23, 2023(ps)








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