RASHID ALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 438 Cr. P.C, a prayer has been made on behalf of the bail petitioner for grant of bail in case FIR No. 2 of 2018, dated 6.1.2018 under Sections 11 of the Prevention of Cruelty to Animals Act and Section 8 of the Himachal Pradesh Prohibition of Cow Slaughter Act, registered at Police Station, Kala Amb, District Sirmaur, Himachal Pradesh.

(2.) Sequel to order dated 201.2018, ASI Hem Raj, Police Station, Kala Amb, District Sirmaur, has come present in Court alongwith the record of the case. 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.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that the bail petitioner has joined the investigation and at this stage nothing is required to be recovered from him. Mr. Thakur, further contended that custodial interrogation of bail petitioner 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.