S RANGANATHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present bail petition filed under S.438 CrPC, bail petitioner has approached this court for grant of anticipatory bail in FIR No. 09/2016 dated 03.04.2016 under Ss. 420, 406, 409, 411, 467, 468, 471, 201, 217 and 120B IPC, Ss. 13(1)c and 13(1)d(ii) of the Prevention of Corruption Act and Ss. 5 and 7 of the Himachal Pradesh Prevention of Specific Corruption Practices Act, registered at Police Station CID Bharari, Shimla, Himachal Pradesh.

(2.) Sequel to order dated 12.12.2018, Shri Sandeep Dhawal, Superintendent of Police (CID), Shri Ramesh Sharma, Dy.SP (CID) and HC Balbir Singh, Police Station CID, Bharari, Shimla have 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, states that pursuant to order dated 12.12.2018, bail petitioner has joined the investigation and is fully cooperating. He further stated that as of today, though the custodial interrogation of the bail petitioner is not required, but he must undertake before this court that as and when his presence is required, he whould make himself available for interrogation by the investigating agency. In view of the fair stand adopted by the learned Additional Advocate General, this court sees no impediment in accepting the prayer having been made in the present application.