TEK CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail petition filed under Sec. 439 CrPC, prayer has been made on behalf of bail petitioner Tek Chand, who is behind the bars since 15.11.2018 for grant of bail in FIR No. 09/2016 dated 3.4.2016 under Sections 420, 468, 471, 201, 217, 218 and 120B IPC, Sections 13(1)(d)(ii) and 13 (1)(c) of Prevention of Corruption Act and Sections 5 and 7 of Himachal Pradesh Prevention of Specific Corrupt Practices Act, registered at Police Station CID, Bharari, District Shimla, Himachal Pradesh.

(2.) Sequel to order dated 17.12.2018, Mr. Sandeep Dhawal, SP CID and HC Balbir Singh, Police Station CID Bharari, 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 complete and nothing is required to be recovered from the bail petitioner, contended that investigating agency has no objection in case bail petitioner is ordered to be enlarged on bail at this stage, subject to the condition that he would make himself available for investigation/trial, as and when required by investigating agency.