MUNNI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 5.3.2018, whereby bail petitioner was ordered to be enlarged on interim bail in the event of her arrest in case FIR No.12 of 2018, dated 1.3.2018, under Sections 341, 323, 506, 34 of IPC and dregistered at Police Station, Nankhari, District Shimla, Himachal Pradesh, Dy. SP/SDPO, Dev Kumar, has come present in Court alongwith the record. Record perused and returned. Mr. Dinesh Thakur, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency.

(2.) Mr. Dinesh Thakur, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that pursuant to order dated 5.3.2018, bail petitioner has already joined the investigation and she is fully co-operating with the investigating agency. Mr. Thakur, further contended that at this stage nothing is required to be recovered from the bail petitioner and as such, her custodial interrogation is not required and she can be ordered to be enlarged on bail subject to the condition that she shall make herself available for investigation and trial as and when called by the investigating agency.

(3.) In view of the aforesaid fair submissions having been made by Mr. Thakur, learned Additional Advocate General, this Court sees no reason for custodial interrogation of the bail petitioner and as such, she deserves to be enlarged on bail.