SUNIL CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HC -Devinder Nath, No. 153, Police Station Rampur, Distt. Shimla, is present alongwith record. Record perused and returned. Status report taken on record.

(2.) F .I.R. No. 141/11 was registered at Police Station, Rampur Bushahr, Distt. Shimla, H.P. on 21.6.2011, under the provisions of Sections 420, 468 and 471 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 13.3.2013 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.) HC -Devinder Nath, No. 153, Police Station Rampur, who is present in the Court submits that the petitioner has fully cooperated during investigation. Investigation is complete and challan is ready to be filed in the Court.