SEMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner has approached this court by way of filing present bail petition under S. 438 CrPC, for grant of anticipatory bail in FIR No. No.198/17 dated 5.5.2017, under Ss. 419, 420, 467, 468 and 471 IPC , registered as Police Station Paonta Sahib, Sirmaur, H.P.

(2.) Sequel to order dated 2.11.2018, whereby petitioner was enlarged on interim bail in the aforesaid FIR, ASI Bala Ram, IO PS Paonta Sahib, Sirmaur, H.P. has come present with the record. Mr. Dinesh Thakur, learned Additional Advocate General has also placed on record status Whether the reporters of the local papers may be allowed to see the judgment? report, prepared on the basis of investigation carried out by the investigating agency. Record perused and returned.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, on the instructions of the Investigating Officer, who is present in the court, fairly stated that the investigation in the case is almost complete and nothing is required to be recovered from the bail petitioner. He further stated that in terms of order dated 2.11.2018, bail petitioner has joined the investigation and she is fully cooperating. Mr. Thakur, learned Additional Advocate General, on the instructions of the Investigating Officer contended that since no recovery is to be effected from the bail petitioner, she can be ordered to be enlarged on bail, subject to condition that she shall make herself available as and when required by the investigating agency for the purpose of investigation or trial.