DEVI CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of above captioned petitions filed under Section 439 Cr.PC, prayer has been made on behalf of the petitioner(s) for grant of bail in respect of FIR No. 111/18 dated 12.6.2018, under Sections 506 and 34 of IPC and 3(1) (G) (S) of SC/ST (POA) Act, registered at PS Bhuntar District Kullu, H.P.

(2.) Sequel to order dated 18.6.2018, ASI Parkash Chand, P.S. Bhuntar District Kullu, H.P., has come present along with records. Record perused and returned. Mr. Amit Kumar Dhumal, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency.

(3.) Mr. Dhumal, on instructions from Investigating Officer, who is present in Court, fairly acknowledges that pursuant to order dated 18.6.2018, passed by this Court, all the bail petitioners have joined the investigation and they are fully cooperating. Mr. Dhumal further states that investigation in the case is complete and nothing is required to be recovered from the bail petitioners and their custodial interrogation is not required. He, on the instructions of Investigating Officer, also states that in case petitioners are ordered to be enlarged on bail, they may be directed to make themselves available for investigation as well as trial as and when required by the Investigating Agency.