RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Si Lal Chand, I/O, Police Station, Barmana, District Bilaspur, is present along with record. Record perused and returned.

(2.) F.I.R. No.151/2016 under Sections 279, 304AA of the Indian Penal Code and Sections 181 and 192 of the Motor Vehicles Act was registered at Police Station, Barmana, District Bilaspur , H.P., on 29.8.2016. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 23.12.2016, 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 investigation is in progress and the petitioner has joined investigation.