SMT. CHHO DASSI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Smt. Chho Dassi apprehending her arrest in case FIR No.87 of 2017, dated 12.12.2017, under Sections 147 , 452 and 306 of the Indian Penal Code, registered at Police Station, Bhabanagar, District Kinnaur, Himachal Pradesh, has approached this Court by way of instant bail petition filed under Section 438 of Code of Criminal Procedure, praying therein for grant of pre-arrest bail.

(2.) Sequel to order dated 2.01.2018, whereby the bail petitioner was ordered to be enlarged on interim bail, ASI Som Dutt, police Station Bhabanagar, District Kinnaur, Himachal Pradesh, has come present alongwith the record. Mr. P.M.Negi, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Mr. P.M.Negi, learned Additional Advocate General, while referring to the record/status report, fairly stated that the investigation in the case is complete, save and except report of FSL which is yet awaited. Mr. Negi, further contended that nothing is required to be recovered from the bail petitioner and as such, she may be ordered to be enlarged on bail since other five co-accused have been already enlarged on bail by this Court vide order(s) dated 29.12.2017 passed in Cr.MP(M) No.1510 of 2017, Cr.MP(M) No.1511 of 2017, Cr.MP(M) No.1512 of 2017, Cr.MP(M) No.1513 of 2017 and Cr.MP(M) No.1514 of 2017.