DEEPAK KUMAR Vs. STATE OF HIMACHAL PRAD ESH

JUDGEMENT

(1.) Status report has been filed. As per the report of Medical Board of Dr. Rajendra Prasad Government Medical College, Tanda injuries mentioned in the MLC No. 249/2023, dtd. 21/6/2023 of complainant Sandeep Kumar are not dangerous to life, as such, offence under Sec. 307 of IPC has been deleted.

(2.) It is not in dispute that the petitioner has been joining the investigation as and when called by the Investigating Officer.

(3.) The learned Additional Advocate General, on instructions received from SI Ankush Sharma, P.S. Nadaun, District Hamirpur, H.P., has submitted that the investigation is complete and nothing remains to be recovered from the petitioner. He further submitted that custodial interrogation of the petitioner is not required. Furthermore, there is no evidence on record to suggest that the petitioner will tamper with the prosecution evidence, if released on bail and there is also nothing on record to suggest that the petitioner will abscond and flee from justice, if enlarged on bail.