RAVINDER SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed, which is ordered to be taken on record. On instructions, learned Additional Advocate General submits that the petitioner has joined the investigation as and when directed by the Investigating Officer. Further, as of now, no recovery etc. is to be effected at his instance. However, as per him, grant of anticipatory bail is not warranted in the facts of the case.

(2.) I have heard learned counsel for the parties and also gone through the status report.

(3.) It is not in dispute that after the grant of bail, the petitioner has duly participated in the course of investigation and has not created any hindrance in the same. It is further not the allegation of the prosecution that in the interregnum, post grant of anticipatory bail, the petitioner has either tried to influence any witness or has created any other impediment in the course of investigation.