KEWAL KRISHAN INDORIA Vs. STATE OF H.P.

JUDGEMENT

(1.) ALL these three petitions are being disposed of by a common order as they arise out of the same F.I.R.

(2.) F .I.R. No. 3/2011, dated 9.2.2011, under Sections 8, 13(1)(d) of the Prevention of Corruption Act, 1988 and 120 -B IPC has been registered in Police Station SV & ACB, Kullu. The case is still at its investigation stage.

(3.) THE Petitioner prays for directions for being released on bail in case of his arrest which is opposed by the prosecution alleging that it is the custodial interrogation of the Petitioner which would yield results. The case urged on behalf of the Petitioner is that it is a false case which has been filed. In case there were intercepts in the month of July, 2010, where was the occasion for the police to wait till December to conduct a preliminary inquiry and thereafter register the FIR. It is also submitted that two of the persons, namely, Shri Ramesh Chander Volga and Shri Tajinder Kumar Tarehan, who is an executive of A.D. Hydro Power Project and who were supposed to be paying/collecting large amount to/for the Petitioner, are on bail and in case any interrogation was required, it has already been done from these two persons and now, at this stage, the custodial interrogation of the Petitioner is not required.