RATTAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Sequel to order dated 05.02.2020, whereby bail petitioner was ordered to be enlarged on interim bail in the event of his arrest in case FIR No.10 of 2020, dated 01.2.2020, under Section 379 IPC and Sections 32 and 33 of Indian Forest Act registered with police Station, Haripur District Kangra, H.P., Mr. Kunal Thakur, learned Deputy Advocate General, has placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(2.) Mr. Kunal Thakur, learned Deputy Advocate General fairly states that pursuant to order dated 05.02.2020, bail petitioner has already joined the investigation and he is fully co-operating with the investigating agency. Mr. Thakur, further contends that at this stage nothing is required to be recovered from the bail petitioner and as such, his custodial interrogation is not required and he can be ordered to be enlarged on bail subject to the condition that he shall make himself available for investigation and trial as and when called by the investigating agency.

(3.) In view of the aforesaid fair submissions having been made by Mr. Thakur, learned Deputy Advocate General, this Court sees no reason for custodial interrogation of the bail petitioner and as such, he deserves to be enlarged on bail.