PAWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order(s) dated 30.10.2019, whereby bail petitioners were ordered to be enlarged on interim bail in the event of their arrest in case FIR No. 288/19, dated 28.10.2019, under Sections 341, 332, 353, 186, 504, 506 and 34 of IPC, registered with police Station, Sadar, District Chamba, H.P., SI Kuldeep Kumar 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.

(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(s) dated 30.10.2019, bail petitioners have already joined the investigation and they are fully co-?operating with 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 petitioners and as such, they deserve to be enlarged on bail.