RAM KRISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner in this case has approached the Court for the purpose of grant of anticipatory bail, in FIR No.102 of 2018, dated 28.09.2018, under Sections 420, 467, 468 and 120-B of the Indian Penal Code, registered at Police Station Banjar (Seraj), District Kullu, H.P. He was granted anticipatory bail, vide order dated 02.03.2021, passed by this Court.

(2.) Learned counsel for the petitioner submits that petitioner has post grant of anticipatory bail duly joined the investigation.

(3.) Learned Additional Advocate General submits that in the course of investigation, the petitioner is not cooperating. On a pointed query put to the learned Additional Advocate General by the Court, the Court was informed that the petitioner has been called twice or thrice since the date of grant of interim bail, for investigation.