MUKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the police report and Investigating Officer, ASI Shiv Lal of Police Station, Bhawarna, District Kangra has produced the record.

(2.) HEARD .

(3.) NOW there is change in the circumstances as the investigation is almost complete and the challan has already been filed in the trial Court. Even supplementary challan has also been prepared and is likely to be presented in the Court very shortly. The liberty of bail if otherwise legally permissible, should not be denied merely that there is likelihood of the offender to hamper the investigation of the case or tamper with the prosecution evidence and for that matter his or her likelihood to flee away from justice, as in the event of grant of bail, the movement of an offender can be restricted by imposing suitable conditions upon him.