PARDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Inspector, Shri Vikram Chauhan, Police Station, East Shimla, District Shimla is present alongwith record. Record perused and returned. Status report taken on record. F.I.R. No. 104/13 under Sections 465, 468, 471, 120-B, 380 of the Indian Penal Code was registered at Police Station, East Shimla, District Shimla, H.P., on 11.11.2013. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 11.12.2013, 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.

(2.) Learned Additional Advocate General, under instructions from the Investigating Officer, states that the petitioner has fully cooperated during investigation. The investigation is in progress. Petitioner's custodial interrogation is not required.

(3.) Having heard learned counsel for the parties as also perused the record, I am of the considered view that petitioner has made out a case for confirmation of interim order dated 11.12.2013. Petitioner during investigation has fully cooperated; he is a permanent resident of District Hamirpur, where he has landed property and there is no likelihood of his fleeing away from the jurisdiction of the Court in the event of trial being initiated against him. There is nothing on record to highlight the past criminal conduct of the petitioner.