YUNUS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioners, named herein above, apprehending their arrest in connection with FIR No. 108/17, under Sections 325, 451, 323 and 34 of IPC registered at PS. Chowari, District Chamba, H.P., have approached this Court in the instant proceedings, seeking therein their pre-arrest bail.

(2.) Sequel to order(s) dated 4.2018, ASI Shashi Pal, P.P. Sihunta, District Chamba, HP., 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.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, on instructions from Investigating Officer, who is present in Court, fairly stated that both the bail petitioners have joined the investigation in terms of order(s) dated 2.4.2018 passed by this Court and they are fully cooperating with the Investigating Agency. Mr. Thakur, further contended that investigation in the case is almost complete and at this stage nothing is required to be recovered from the bail petitioners. He on the instructions of Investigating Officer also stated that State has no objection in case, petitioners are ordered to be enlarged on bail subject to condition that they shall always make themselves available for investigation as well as trial as and when called/required by the Investigating Agency. Mr. Thakur, further contended that since both the petitioners hail from State of Punjab, they may be put to stringent conditions so that they may not flee from the justice.