RAMZAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Shashi Kumar, I/O, Police Station Karsog, Distt. Mandi is present in Court. Status report filed in Cr.MP(M) No. 11470 of 2013. Record perused and returned.

(2.) AFFIDAVIT of Sh. Ilmu Deen s/o Sh. Usuf, father of the prosecutrix, attested before Executive Magistrate, Karsog, Distt. Mandi, H.P., is placed on record in Cr.MP(M) No. 11470 of 2013. It is stated at the Bar by the learned Addl. Advocate General, under instructions received from ASI Shashi Kumar, Investigating Officer, P.S. Karsog, that challan is likely to be filed in the near future. Investigation is complete and custodial interrogation of the petitioner is not required at all. .

(3.) UNDER these circumstances, I am of the considered view that petitioner has made out a case for grant of bail. His custodial interrogation is no longer required. Challan is likely to be filed in the Court since investigation stands completed.