GURVACHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner has approached this court in the instant proceedings filed under S.438 CrPC for grant of anticipatory bail in case FIR No. 23, dtd. 23/1/2020, under Ss. 509, 506, 201 IPC and S.67 of IT Act, registered at Police Station, Boileauganj, District Shimla, Himachal Pradesh.

(2.) Respondent State has filed status report in terms of order dtd. 27/9/2021. Investigating Officer has come present with record. Record perused and returned.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General fairly states that though pursuant to the direction issued by this Court, bail petitioner has joined the investigation and nothing remains to be recovered from the bail petitioner, but keeping in view the gravity of the offence, bail petitioner may not be ordered to be enlarged on bail at this stage. Learned Additional Advocate General, further contends that in case this Court intends to grant bail to the petitioner, strict conditions may be imposed upon him.