LAKHVEER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Inspector Prem Singh, Police Station, Talai, Inspector Sita Ram, SHO, Police Station, Sadar, Inspector Bhupinder, SHO, Police Station, Ghumarwin, District Bilaspur and ASI Ramesh Chand, Police Station, Kangra are present alongwith the record. Record perused and returned.

(2.) On 5.4.2016, F.I.R. No.38/2016 under Sections 307, 324 and 34 of the Indian Penal Code came to be registered at Police Station, Talai, District Bilaspur, H.P. against the accused (petitioner). Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 6.4.2016, 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.) In relation thereto (FIR No.38/2016), it is so stated by Mr. R.S. Verma, learned Additional Advocate General, under instructions received from Inspector Prem Singh, SHO, Police Station, Talai that custodial interrogation of the accused is not required. Investigation is complete and in near future, Challan is likely to be presented in the Court.