GHANSHYAM TANWAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner has approached this court by way of present bail petition under S.438 CrPC, for grant of anticipatory bail in FIR No. 42/18 dated 9.11.2018 under Section 420 IPC, registered at Police Station Ram Shahar, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 14.11.2018, whereby petitioner was enlarged on interim bail in the aforesaid FIR, ASI Hem Raj, IO Police Station Ram Shahar, Solan, Himachal Pradesh, has come present with the record. Mr. Dinesh Thakur, learned Additional Advocate General has also placed on record status 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 14.11.2018, bail petitioner has joined the investigation and he 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, he can be ordered to be enlarged on bail, subject to the condition that he shall make himself available for the purpose of investigation or trial as and when required by the investigating agency.