DEEPAK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC, bail petitioner has approached this court for grant of anticipatory bail in case FIR No. 162, dtd. 29/6/2022, under Ss. 279, 323, 504, 506 and 34 IPC and S. 187 of the Motor Vehicles Act registered with Police Station Boileauganj (West), District Shimla, Himachal Pradesh.

(2.) Respondent-State has filed status report. Investigating Officer, has come present with record. Record perused and returned.

(3.) Learned Additional Advocate General, while fairly admitting that the bail petitioner has joined the investigation and nothing remains to be recovered from the bail petitioner, states that keeping in view the gravity of the offence alleged to have been committed by the bail petitioner, he does not deserve any leniency, but in case this court intends to enlarge him on bail, stringent conditions may be imposed upon him.