ISHRA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 17.3.2018, whereby petitioner was enlarged on bail in connection with FIR No. 452/07, dated 13.8.2007, under Section 3 (I) (X) of SC/ST (Prevention of Atrocities) Act, 1989, registered at PS. Kullu, District Kullu, H.P., Sub-inspector Nag Dev, P.S. Sadar Kullu, H.P., has come present along with records. Record perused and returned. 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.

(2.) Mr. Dinesh Thakur, learned Additional Advocate General, on instructions from Investigating Officer, who is present in Court, fairly stated that bail petitioner has joined the investigation in terms of order dated 17.3.2018 and her custodial interrogation is not required. He on the instructions of Investigating Officer also stated that State has no objection in case, petitioner is ordered to be enlarged on bail subject to condition that she shall always make herself available for investigation as well as trial as and when required by the Investigating Agency.

(3.) In view of the aforesaid fair submissions having been made by the learned Additional Advocate, this Court sees no reason for custodial interrogation for the bail petitioner and as such, she deserves to be enlarged on bail.