SHASHI 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 anticipatory bail in FIR No.106/17 dated 21.4.2017, registered under Section 420 of IPC, at PS. Indora, District Kangra, H.P.

(2.) Sequel to order dated 28.8.2017, ASI Santosh Kumar, P.S. Indora, District Kangra, has come present along with records. Record perused and returned. Mr. M.L. Chauhan, learned Additional Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the investigating agency.

(3.) This Court vide order dated 25.7.2017, granted interim bail to the petitioner, subject to his joining investigation as and when called by the police. On 1.8.2017, this Court was informed that investigation is still going on and certain documents are to be recovered from the bail petitioner and as such, this Court directed the bail petitioner to join investigation and also to make available documents required by the police, if those are in his custody. On 18.8.2017, Mr. M.L. Chauhan, learned Additional Advocate General, fairly stated before this Court that bail petitioner has joined investigation and during this period, he has refunded certain amount to the complainant but still, substantial amount is to be recovered. Accordingly, on the request of the learned Senior counsel representing the bail petitioner, this Court granted further six weeks' time to enable the bail petitioner to make balance payment to the complainant.