VIKRAM SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under S.439 CrPC, prayer has been made on behalf of the petitioner for grant of regular bail in case FIR No. 105, dated 17.5.2019, under Ss.504 and 506 IPC and S.3(1)(R)(S)(U) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Sadar, Shimla, Himachal Pradesh.

(2.) Sequel to previous order passed in the matter, Shri Parmod Shukla, Dy.SP., alongwith ASI Ram Pal, I/O, Police Station, Sadar, Shimla, has come present with the record. Mr. Kunal Thakur, learned Deputy 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.) Before adverting to the factual matrix of the case, it may be noticed that on 31.5.2019, bail petitioner surrendered before this Court and thereafter, this court, after taking him into custody, released him on bail in the FIR detailed above, subject to furnishing of personal bonds in the sum of Rs.10,000/- subject to the satisfaction of learned Additional Registrar (Judicial). Vide aforesaid order, this court also directed the bail petitioner to join the investigation as and when required by the investigating agency.