YOVAN LATA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, a prayer has been made on behalf of the bail petitioner for grant of bail in case FIR No.152/16 dated 9.8.2016, under Sections 341, 504, 506, 143, 149 IPC & Section 4(1) (r) of the SC/ST (Prevention of Atrocities) Amended Act 2015, (1 of 2016) registered at Police Station Kullu, District Kullu, H.P.

(2.) Sequel to order dated 28.8.2017, Mr. Nag Dev Thakur, Sub-Inspector, P.S. Sadar, Kullu, 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, which has been prepared on the basis of record of investigating agency.

(3.) Vide order dated 28.8.2017, this Court had specifically directed the petitioner to join investigation as and when called by the Investigating Agency. Mr. M.L. Chauhan, learned Additional Advocate General, on instructions, fairly stated that the petitioner has joined investigation in terms of aforesaid order and at this stage, her custodial interrogation is not required since nothing is required to be recovered from the bail petitioner. Mr. Chauhan, further contended that investigation in the case is complete and at this stage investigation agency has no objection, in case she is released on bail subject to the condition that she shall make herself available as and when required by the Investigating Agency.