RISHABH CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The bail applicant/accused, is, suffering judicial incarceration, for his allegedly committing offence(s), constituted under Sec. 376 of the Indian Penal Code, and, under Sec. 3(1) (W) of SC and ST (Prevention of Atrocities Act) in respect thereof, F.I.R. No. 164/2018 of 11.6.2018, is, registered with Police Station, Sadar Solan, and, through the instant petition, seeks, the indulgence of this Court, for his being released therefrom.

(2.) Dr. Shiv Kumar, the Investigating Officer is present in Court, and, has placed before this Court, the apt status report. He has fairly submitted before this Court, that, the apt investigation into the offence(s) allegedly committed, stand completed, and, further submits that a report under Sec. 173 Cr. P.C., would be instituted before the committal Magistrate, on 9.8.2018.

(3.) Given the aforesaid statement made by the Investigating Officer concerned, before this Court, thereupon, though, this Court is constrained to allow the facility of bail, to the bail-applicant/petitioner, yet the Investigating Officer, has made a submission before this Court, that, in case the facility of bail, is granted to the bail-applicant, there is every likelihood, of his fleeing from justice, and, influencing the prosecution witnesses.