JOGINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail petition filed under Section 438 of the Cr.PC, prayer has been made for grant of pre-arrest bail in FIR No.77/2017 dated 2.5.2017, registered under Sections 20, 21, 29, 61 and 85 ND&PS Act, at PS. Kullu, District Kullu, H.P.

(2.) Sequel to orders dated 1.9.2017 and 8.9.2017, ASI Dhani Ram Thakur, P.S. Sadar Kullu, District Kullu, H.P., has come present alongwith records. Record perused and returned. Mr. M.L. Chauhan, learned Whether the reporters of the local papers may be allowed to see the judgment Additional Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency.

(3.) Vide order dated 1.9.2017, this Court granted interim bail to the bail petitioner with direction to join investigation. On 8.9.2017, learned Additional Advocate General, while placing on record status report categorically stated that petitioner has joined investigation in terms of order dated 1.9.2017, but he is not disclosing the source, from where he had actually procured the contraband and as such, at this stage, interim bail may not be made absolute, rather he be directed to join investigation on day today basis so that investigating agency is able to find out the source of contraband.