KRISHAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SUB Inspector Shri Kamal Kant, Police Station, Manali, is present alongwith the record. Status report perused and taken on record.

(2.) FIR No.45 of 2013, dated 9.5.2013, under the provisions of Sections 223, 451, 341 and 406 Part-II of the Indian Penal Code, was registered at Police Station Manali. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 14.5.2013, 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.

(3.) PETITIONER is 70 years old and is the resident of Manali, District Kullu and there is no likelihood of his fleeing away from the jurisdiction of this Court as he has got immoveable properties situated within the State of Himachal Pradesh.