RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Fresh status report stands filed.

(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 from ASI Surender Kumar, P.S. Banjar, District Kullu, H.P., has submitted that the investigation is almost complete and custodial interrogation of the petitioner is not required at this stage. He has also submitted that no recovery is to be effected from the petitioner. 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.