VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A .S.I Ashok Kumar, Police Station, Sadar Chamba District Chamba, H.P. is present alongwith record. Record perused and returned. Status report filed and taken on record in Cr.MP(M) No.11646/2013.

(2.) F .I.R. No.230/2013 under Sections 420, 467, 468, 471, 120 -B of the Indian Penal Code, was registered at Police Station, Sadar, Chamba District Chamba, on 24.10.2013. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 29.10.2013, this Court passed an interim order directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) PETITIONER , who is President of the Gram Panchayat concerned, has fully cooperated during investigation. No record is to be seized from the petitioner. Custodial interrogation of the petitioner is not required.