LAL SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner has preferred present petition under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC') for grant of anticipatory bail in case FIR No. 51 of 2018, dated 27th Aug., 2018, registered under Sec. 379 of the Indian Penal Code (hereinafter referred to as 'IPC') read with Sections 26 and 33 of the Indian Forest Act (hereinafter referred to as 'IF Act') at Police Station Shillai, District Sirmaur, Himachal Pradesh.

(2.) Status report stands filed.

(3.) Mr. Shiv Pal Manhans, learned Additional Advocate General, under instructions of ASI Maan Dass, submits that petitioner has joined the investigation and has cooperated with the Investigating Agency. Further submitted that now, nothing is to be recovered from the petitioner. The Investigating Officer, present in the Court, has categorically stated that the custodial interrogation of the petitioner is not required, however, he may have to be interrogated during further investigation.