RAMESH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Ramesh Sharma, has approached this Court in the instant proceedings filed under Sec. 438 of the Code of Criminal Procedure, praying therein for grant of anticipatory bail in case FIR No.230/2018,dtd. 23/11/2018, under Ss. 420, 504, 506 and 34 of IPC, registered at police Station, Theog, District Shimla, Himachal Pradesh.

(2.) Sequel to order dtd. 9/1/2019, ASI Rajesh Kumar has come present alongwith the record. Mr. Dinesh Thakur, learned Additional Advocate General, has also placed on record fresh status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Before adverting to the factual matrix of the case, it may be noticed that vide order dtd. 27/11/2018, bail petitioner was ordered to be enlarged on interim bail in the event of his arrest on his furnishing bail bonds in the sum of Rs.20,000.00 with one surety in the like amount to the satisfaction of the Investigating Officer. Vide aforesaid order, this Court also directed the bail petitioner to join investigation. It is not in dispute that pursuant to aforesaid order passed by this Court, bail petitioner has joined the investigation, but since he failed to pay the amount allegedly received by him from the complainant, interim bail granted to him vide order dtd. 27/11/2018 could not be made absolute.