RAKESH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI ­ Kewal Singh, Police Station East, Shimla, is present alongwith the record. Record perused and returned.

(2.) F .I.R. No. 11 of 2013 was registered at Police Station, East, Distt. Shimla, H.P. on 17.2.2013, under Sections 147, 149, 342, 427 and 452 of the Indian Penal Code. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the code of Criminal Procedure. On 2.4.2013 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.) HAVING perused the record as also heard the learned counsel for the parties I am of the considered view that prima facie the petitioner has made out a case for grant of bail. His custodial interrogation is not required at all.