VINAY SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail petition filed under Section 439 CrPC, prayer has been made for grant of bail in Case No. 09/2016 dated 3.4.2016 under Sections 420, 468, 471, 201, 217, 218, 201 and 120B IPC, Section 13(i) (d) (ii) of Prevention of Corruption Act and Sections 5 and 7 of Prevention of Specific Corrupt Practices Act, registered at CID Police Station, Bharari, District Shimla, Himachal Pradesh.

(2.) Sequel to order dated 5.5.2018, Mr. Sandeep Dhawal, SP and ASI Anil Kumar, of CID Crime, have come present with the record. 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. Record perused and returned.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, while fairly admitting the fact that the investigation in the case is almost complete and nothing is required to be recovered from the bail petitioner, contended that keeping in view the gravity of the offence allegedly committed by the bail petitioner, he be not released on bail, because, in the event of his being enlarged on bail, there is every possibility of his tampering with the evidence.