HARI KRISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 438 of the Cr.PC, a prayer has been made on behalf of the bail petitioner for grant of anticipatory bail in FIR No. 98/17 dated 13.11.2017, under Sections 420, 468 and 471 of the IPC, registered at PS Kala Amb, District Simaur, H.P.

(2.) Sequel to order dated 12.1.2018, ASI Hem Raj, PS Kala Amb, District Sirmaur, H.P., has come present along with records. Record perused and returned. Mr. Rajat Chauhan, Law Officer, has also filed status report prepared on the basis of investigation carried out by the Investigating Agency till date.

(3.) Mr. Rajat Chauhan, Law Officer, on instructions of Investigating Officer, who is present in Court, states that pursuant to order dated 12.1.2018, petitioner has joined the investigation and at this stage, nothing is required to be recovered from him save and except antecedents/particulars of person, who allegedly signed cheque in question, have not been disclosed by the bail petitioner. Mr. Chauhan, on instructions fairly stated that at this stage, there is no requirement of custodial interrogation of the bail petitioner but necessary direction may be issued to the bail petitioner to join the investigation as and when called by the Investigating Agency so that whereabouts of person, who allegedly signed the cheque are ascertained.