IQBAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has preferred present petition under section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC') for grant of anticipatory bail in case FIR No. 84 of 2018, dated 30th June, 2018, registered under Sections 379, 120B of the Indian Penal Code (hereinafter referred to as 'IPC') and Sections 41 and 42 of Indian Forest Act (hereinafter referred to as 'IF Act') at Police Station Paonta Sahib, District Sirmaur, Himachal Pradesh.

(2.) Fresh status report filed.

(3.) As per status report, petitioner has joined the investigation and at this stage, investigation qua his role is almost complete. It is further stated that his brother Ishraar and another person namely Sayeed are yet to be interrogated, who have helped the petitioner to create false evidence. Finally, it is stated that petitioner is a smart and clever person and in case his bail is confirmed, he may indulge in dissuading the witnesses from stating the truth by threatening them or inducing by offering financial benefits and also that his native place is adjoining to State of Haryana and there is possibility of his fleeing after confirmation of bail.