MUSTKIM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is an accused in FIR No. 198 of 2014 dated 29.5.2014 registered at Police Station, Paonta Sahib, under Sections 379, 34 IPC and Sections 41 and 42 of the Indian Forest Act and has preferred this application for grant of pre -arrest bail.

(2.) I have heard learned counsel for the parties and have also gone through the status report and records of the investigation carefully.

(3.) IN so far as the exact role of the petitioner is concerned, the same would only be established during the trial and admittedly no further recoveries are required to be effected from the petitioner. From the prosecution case and the records of the investigation, the prosecution has failed to make out a case for custodial interrogation.