VIRPAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Virpal has approached this court in the instant proceedings filed under S.438 CrPC, for grant of anticipatory bail in FIR No. 35 dated 14.7.2019 under Ss. 376, 325, 323 an 506 IPC registered at Police Station, Rakkar, District Kangra, Himachal Pradesh.

(2.) Sequel to orders dated 26.7.2019/1.8.2019, SI Susheel Kumar has come present with the record. Mr. Sanjeev Sood, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Mr. Sanjeev Sood, learned Additional Advocate General, on the instructions of the Investigating Officer, fairly stated that pursuant to order dated 1.8.2019, bail petitioner has joined the investigation, but he is not making truthful disclosure, as such, investigating agency is finding it difficult to complete the investigation. He further stated that though nothing remains to be recovered from the bail petitioner, but his custodial interrogation may be required for completion of investigation.