GOPAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Status report stands filed wherein it is submitted that one Chet Singh has fabricated General Power of Attorney in his favour and thereafter, transferred the land through sale deed to Indira Chauhan and one Baldev and Baldev is none-else but his son. It is apparent from submissions of the State and facts and circumstances placed on record that kingpin in present case is Chet Singh. It is further submitted by ASI Bhupender Kumar ASI present in Court that petitioner has cooperated during investigation but samples of his hand writing and signatures are yet to be taken for sending to State Forensic Science Laboratory for comparison with writing and signatures on fabricated documents. The said part of investigation or any other interrogation may not warrant the custodial interrogation of the petitioner.

(2.) There is nothing in the status report to suggest any bad antecedent of the petitioner including the fact that he has previously undergone imprisonment of conviction by a Court in respect of any cognizable offence. No possibility of the petitioner to flee from justice has been stated in the report.

(3.) Keeping in view the nature and gravity of accusation and submissions made on behalf of the State, I feel that it is a fit case for confirming the interim bail granted in favour of the petitioner vide order dated 24.7.2018 in the present case. Accordingly, interim order dated 24.7.2018 is confirmed and petitioner is ordered to be released on bail in case FIR No. 35/18 dated 18.7.2018 under Sections 419, 420, 467, 468, 471 and 120-B IPC P.S. Renuka Ji, District Sirmaur subject to his furnishing personal and surety bonds in the sum of Rs. 25,000/- to the satisfaction of Arresting/Investigating Officer if not already furnished. He shall further abide by the following conditions:-