PREM SINGH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Pursuant to order dtd. 15/3/2023, whereby bail petitioner was ordered to be enlarged on bail, in the event of arrest in FIR No. 33, dtd. 4/3/2023 under Ss. 420, 467, 468 and 471 IPC registered at Police Station Rohru, District Shimla, Himachal Pradesh, respondent-State has filed status report. Investigating officer has come present with record. Record perused and returned.

(2.) Mr. Rajan Kahol, learned Additional Advocate General, while fairly admitting the factum of joining of investigation by the bail petitioner, states that in case this Court intends to enlarge the bail petitioner on bail, stringent conditions may be imposed upon him.

(3.) Hon'ble Apex Court and this Court in a catena of cases have repeatedly held that one is deemed to be innocent, till the time, he/she is proved guilty in accordance with law. Apprehension expressed by learned Assistant Advocate General, that in the event of being enlarged on bail, bail petitioner may flee from justice or indulge in such offences again, can be best met by putting the bail petitioner to stringent conditions.