JATINDER SINGH RANA Vs. STATE OF H.P

JUDGEMENT

(1.) By way of instant petition filed under Section 438 Cr. P.C, prayer has been made on behalf of the bail petitioner for grant of bail in case FIR No. 113 of 2017, dated 11.5.2017 under Section 406 of the Indian Penal Code, registered at Police Station Sadar, District Una, Himachal Pradesh.

(2.) Sequel to order dated 15.06.2017, HC Onkar Singh No.26, Police Station, Sadar, District Una, has come present alongwith record of the case. Mr. M.L. Chauhan, learned Additional Advocate General has also placed on record report prepared on the basis of the investigation carried out by the Investigating Agency.

(3.) On 12.05.2017, this Court had passed an interim order, whereby it was directed 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.