PARMOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HC Sartaj Singh, No. 14, Police Station Gagret, Distt. Una, is present in Court. Status report filed and taken on record in Cr.MP(M) No. 11474 of 2013. Record perused and returned.

(2.) F .I.R. No. 123/2013 was registered at Police Station, Gagret, Distt. Una, H.P. on 31.8.2013, under the provisions of Sections 353, 336 read with Section 34 of the Indian Penal Code and 41, 42 of the Indian Forest Act. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 26.9.2013 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.) UNDER instructions received from HC Sartaj Singh, who is present in the Court, it is submitted by Mr. R. S. Verma, learned Addl. Advocate General that the petitioner has fully cooperated during investigation. Investigation is complete and one of the accused persons i.e. the driver who was apprehended already stands released on bail.