PARVINDER PAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) I. Raju, I/C, S.I.U., Baddi, District Solan, H.P., is present along with record. Record perused and returned. Status report filed and taken on record.

(2.) F.I.R. No.40/2016 under Sections 457, 380, 201 and 120-B of the Indian Penal Code was registered at Police Station, Barotiwala, District Solan, H.P., on 21.3.2016. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 7.5.2016, 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.) Learned Additional Advocate General, under instructions from the Investigating Officer, states that petitioner has joined investigation and no recovery is required to be effected from the present petitioner whose brother also stands bailed out.