SUNDER SINGH JASWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC, bail petitioner has prayed for grant of anticipatory bail in FIR No. 5, dated 17.9.2019, under Ss. 409, 420, 120B IPC and S.13(1)(c) read with S.13(2) of Prevention of Corruption Act, registered with Police Station, State Vigilance and Anti Corruption Bureau, Solan, Himachal Pradesh.

(2.) Sequel to orders dated 24.9.2019 and 30.9.2019, Inspector Sandeep Kumar has come present with the record.

(3.) Learned Additional Advocate General, on the instructions of the Investigating Officer, fairly stated that the petitioner has joined the investigation and there is nothing required to be recovered from the bail petitioner. However, learned Additional Advocate General, while expressing his apprehension that in the event of bail petitioner being enlarged on bail, he may flee from justice or tamper with the prosecution evidence, stated that, in case, this Court intends to enlarge the petitioner on bail, he may be imposed strict conditions.