RAKESH KUMAR KAUSHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Rakesh Kumar Kaushal, apprehending his arrest, has approached this Court for grant of anticipatory bail in case FIR No. 51 of 2018, dated 15.02.2018, under Sections 420, 406 of Indian Penal Code and Sections 3 & 7 of Essential Commodities Act, 1955, registered at Police Station, Haroli, District Una, Himachal Pradesh.

(2.) Sequel to order dated 23.03.2018, ASI Shiv Parkash, police Station, Haroli, District Una, Himachal Pradesh, has come present in Court alongwith the record of the case. Mr. Ashok Sharma, learned Advocate General, has placed on record status report prepared on the basis of the investigation carried out by the investigating agency. Record perused and returned.

(3.) Mr. Ashok Sharma, learned Advocate General, on the instructions of the Investigating Officer, who is present in Court, though fairly admitted that entire stock of wheat/flour stands handed over to the Officials of the Food and Civil Supply Corporation, but stated that petitioner is not fully co-operating in the investigation because till date he has failed to disclose the names of other persons involved in the crime allegedly committed by him and as such, his custodial interrogation is required.