RAJENDRA KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 16.10.2019, whereby bail petitioner was ordered to be enlarged on interim bail in the event of his arrest in case FIR No.9/2016, dated 3.4.2016 under Section 420, 406, 409, 411, 467, 468, 471, 201, 217, 120-B of IPC and Sections 13(1) c & 13(1)d(ii) of PC Act , registered with police Station, CID Bharari, District Shimla, H.P., Mr. Sandeep Dhawal, SP (Cyber Crime), Inspector Yashwant Singh and HHC Mahesh Kumar, have come present alongwith the record. Mr. Whether the reporters of the local papers may be allowed to see the judgment?

(2.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that pursuant to order dated 16.10.2019, bail petitioner has already joined the investigation and he is fully co-operating with the investigating agency. Mr. Bhatnagar, further contended that at this stage nothing is required to be recovered from the bail petitioner and as such, his custodial interrogation is not required and he can be ordered to be enlarged on bail subject to the condition that he shall make himself available for investigation and trial as and when called by the investigating agency.

(3.) In view of the aforesaid fair submissions having been made by Mr. Bhatnagar, learned Additional Advocate General, this Court sees no reason for custodial interrogation of the bail petitioner and as such, he deserves to be enlarged on bail.