ABHILAKSHAY JAGOTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 438 Code of Criminal Procedure (in short 'CrPC'), in case FIR No. 4 of 2022, dtd. 19/1/2022, registered under Ss. 420, 406 and 408 of the Indian Penal Code in Police Station SV&ACB Dharamshala, District Kangra, HP,

(2.) Fresh status report stands filed wherein details of embezzlement alleged to have been committed by the petitioner have been given with further contention that petitioner has joined investigation and entire record has been produced by him which has been taken into possession. The Officer present in Court submits that out of 53 victims, statements of 14 persons have been recorded and now statements of remaining victims are yet to be recorded and investigation is in progress and further that at this stage, custodial interrogation of the petitioner is not warranted.

(3.) In view of the above circumstances, petitioner, at this stage, is directed to be enlarged on bail subject to furnishing fresh personal bond in the sum of Rs.50,000.00 (rupees fifty thousand only) with one surety in the like amount, to the satisfaction of the trial Court i.e. Special/Sessions Judge, Kangra at Dharamshala, District Kangra, H.P., within two weeks from today, upon such further conditions as may be deemed fit and proper by the trial Court, including the conditions enumerated hereinafter, so as to ensure the presence of petitioner/accused at the time of trial and also subject to following conditions:-