KASHMIR SINGH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner-Kashmir Singh Thakur, has approached this Court by way of instant petition filed under S.438 CrPC, for grant of anticipatory bail in FIR No. 1, dated 7.1.2020 under Ss. 420, 467,468, 471 and 120B IPC, registered at Police Station, State Vigilance and Anti Corruption Bureau, Bilaspur, Himachal Pradesh.

(2.) Respondent-State, besides filing fresh status report, has also produced the record. Record perused and returned. Mr. Sudhir Bhatnagar, learned Additional Advocate General states that though pursuant to the direction issued by this Court, bail petitioner has joined the investigation but since certain recoveries are yet to be effected from him, it may not be in the interest of justice to enlarge him on bail at this stage.

(3.) Per contra, Mr. Peeyush Verma learned Counsel appearing for the bail petitioner, while inviting attention of his Court to the status report filed by the investigating agency in the court of learned Judicial Magistrate 1st Class, Bilaspur, District Bialspur, in case of co-accused Jagdish, contends that no recovery remains to be effected from the bail petitioner, as such, he deserves to be enlarged on bail.