NETAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC , bail petitioner has sought anticipatory bail in FIR No. 7, dated 25.11.2014, under Ss. 420, 120B IPC and Ss. 13(1)(d), 13(2) of Prevention of Corruption Act , registered with Police Station, State Vigilance and Anti Corruption Bureau, Solan, Himachal Pradesh.

(2.) Sequel to order dated 30.12.2019, Inspector Sandeep Kumar Sharma has come present with the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on Whether reporters of the local papers may be allowed to see the judgment? the basis of investigation carried out by it. Record perused and returned.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, while fairly admitting the factum that the bail petitioner has joined the investigation and nothing remains to be recovered from, stated that the custodial interrogation of the bail petitioner is not required as such, he can be ordered to be enlarged on bail, subject to stringent condition, especially that he would make himself available for investigation and trial, as and when required.