AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Section 439 of Cr.PC, prayer has been made on behalf of the bail petitioner for grant of regular bail in case FIR No. 12/2020 dated 11.3.2020, under Sections 376 and 506 of IPC and Section 67 of Information Technology Act, registered at P.S. Mahila Thana Solan, District Solan, H.P.

(2.) In terms of order dated 17.3.2020, HC Dev Raj, has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Learned Deputy Advocate General, on instructions of the Investigating Officer, who is present in Court, fairly stated that investigation in the instant case is complete and custodial interrogation of the petitioner is not required. He on the instructions of Investigating Officer also stated that State has no objection in case, the petitioner is ordered to be enlarged on bail subject to condition that he shall always make himself available as and when required by the Investigating Agency.