JAI 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. 35 of 2018, dated 18th July, 2018, registered under Sections 419, 420, 467, 468, 471 and 120B of the Indian Penal Code (hereinafter referred to as 'IPC') at Police Station Renuka Ji, District Sirmaur, Himachal Pradesh.

(2.) Status report stands filed.

(3.) Mr. Shiv Pal Manhans, learned Additional Advocate General, under instructions of HC Jagdish Singh, 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.