ASHOK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of above captioned petitions filed under Section 438 of the Cr.PC , prayer has been made on behalf of the bail petitioners for grant of pre-arrest bail in FIR No. 96/17 dated 26.7.2017, under Sections 306 , 504 , 506 and 34 of the IPC, registered at P.S. Barotiwala, District Solan, H.P.

(2.) Sequel to order(s) dated 2.8.2017 and 23.8.2017, Inspector Hari Singh, Police Station Barotiwala, District Solan, H.P., has come present along with records. Record perused and returned. Mr. Vikram Thakur, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating agency, perusal whereof suggests that all the bail petitioners have joined the investigation and nothing is required to be recovered from them.

(3.) Mr. Vikram Thakur, learned Deputy Advocate General fairly stated that investigation in the case is almost complete save and except report of the handwriting expert, which is yet to be received. Learned Deputy Advocate General further contended that pursuant to orders passed by this Court from time to time, the bail petitioners have joined the investigation and at this stage, their custodial interrogation is not required and they can be ordered to be enlarged on bail subject to condition that they shall make themselves available for investigation as well as trial as and when called by the investigating agency.