JOGINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sh. Shiv Kumar, I/O, Additional Superintendent of Police, Hamirpur, H.P., is present alongwith record. Record perused and returned.

(2.) F.I.R. No. 241 of 2015, was registered at Police Station, Hamirpur, H.P. on 26.11.2015, under the provisions of Sections 420, 467, 468, 471 & 120B of the Indian Penal Code and Section 13(2) of Prevention of Corruption Act. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 24.03.2017 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.) Under instructions, received from Additional Superintendent of Police, Hamirpur, H.P., who is present in Court, it is submitted by Mr. R. S. Verma, learned Additional Advocate General that petitioner has fully cooperated during investigation. Investigation is complete and custody of the petitioner is not required.