GHINDRO RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI -Subhash Katoch, I/O, Police Station Kihar, District Chamba, H.P. is present alongwith record. Record perused and returned. Status report filed and taken on record.

(2.) F .I.R. No. 22/2014 was registered at Police Station, Kihar, Distt. Chamba, H.P. on 22.2.2014, under the provisions of Sections 420, 467, 468, 471 and 120 -B 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 26.4.2014 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.) HAVING perused the record as also heard the learned counsel for the parties, I am of the considered view that prima facie petitioner has made out a case for grant of bail. His custodial interrogation is not required at all.