MITHUN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Mithun, who is behind the bars since 10.10.2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No.70/2019, dated 24.7.2019, under Sections 341, 342, 353, 332, 186, 225, 384 and 251 of IPC, registered at police Station, Damtal, District Kangra, Himachal Pradesh.

(2.) Sequel to order dated 11.12.2019, ASI Kuldeep Chand has come present alongwith the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report, prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that investigation in the case is complete and at this stage, nothing is required to be recovered from the bail petitioner. Lastly, learned Additional Advocate General contended that in case this Court intends to enlarge the bail petitioner on bail, he may be put to stringent conditions.