KARAN RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail application filed under Sec. 438 CrPC, prayer has been made for grant of pre-arrest bail in FIR No. 119/17 dated 19.5.2017, under Sections 341, 323, 356, 504, 506, 326 read with Sec. 34 IPC, at Police Station, Sadar, District Hamirpur, Himachal Pradesh.

(2.) Sequel to order dated 13.6.2017, whereby interim bail was granted to the petitioner, ASI Subhash Chand has come present with the record. Mr. M.L. Chauhan, learned Additional Advocate General has also placed on record status report. Mr. M.L. Chauhan, Additional Advocate General, while inviting attention of this Court to the status report, stated that investigation in the instant case is almost complete but recovery of weapon as well as property allegedly stolen by the co-accused namely Jameel Khan, is yet to be made. Perusal of report clearly suggests that the bail petitioner namely Karan Rana, has been associating himself with the investigation of the case, as and when directed by the Police.

(3.) Since, nothing is required to be recovered from the petitioner and he is joining the investigation as and when called by the police, this Court is of the view that no fruitful purpose would be served if petitioner is kept in custody, till filing of Challan, as has been prayed for by Mr. M.L. Chauhan, learned Additional Advocate General.