AVTAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 16.4.2018, whereby bail petitioner was ordered to be enlarged on interim bail in the event of his arrest in case FIR No.96 of 2017, dated 26.7.2017, under Sections 306, 504, 506 read with Section 34 of IPC, registered at Police Station, Barotiwala, District Solan, Himachal Pradesh, Inspector Hari Singh, police Station, Barotiwala, District Solan, Himachal Pradesh, 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 16.4.2018, bail petitioner has already joined the investigation and he 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, his custodial interrogation is not required and he can be ordered to be enlarged on bail subject to the condition that he shall make himself 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, he deserves to be enlarged on bail. Otherwise also, other co-accused in the same FIR, have already been released on bail by this Court vide order dated 28.12.2107, passed in Cr.MP(M) No.1029 of 2017.