PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Present petition has been filed under Sec. 438 Cr.P.C. seeking direction to enlarge the petitioner on bail in case FIR No. 72 of 2021, dtd. 7/8/2021, registered in Police Station Jhandutta, District Bilaspur, under Ss. 420, 409, 504 and 506 IPC.

(2.) Status reports stands filed. As per status report, petitioner has joined the investigation and investigation is in progress. During interrogation, Ss. 504 and 506 have also been added. His custodial interrogation is not warranted at this stage.

(3.) In aforesaid circumstances, I find that it is a fit case for enlarging the petitioner on bail. Accordingly, interim bail granted to the petitioner on 10/8/2021 is confirmed, subject to his furnishing personal bond in the sum of Rs.50,000.00 with one surety in the like amount to the satisfaction of concerned trial Court within two weeks from today and subject to the following other conditions:-