KRISHAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner-Krishan Chand, has approached this Court by way of instant petition filed under S.438 CrPC, for grant of anticipatory bail in FIR No. 39, dtd. 4/4/2021, under Ss. 279 and 304AA IPC and S.187 of the Motor Vehicles Act registered at Police Station Majra, District Sirmaur, Himachal Pradesh.

(2.) Pursuant to order dtd. 15/6/2021, respondentState has filed status report.

(3.) Mr. Sumesh Raj, 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.