RAJESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC, bail petitioner has sought anticipatory bail in FIR No. 79 dated 14.5.2019 under Ss. 420, 467, 468 and 471 IPC registered at Police Station, Palampur, District Kangra, Himachal Pradesh.

(2.) Sequel to order dated 18.12.2019, SI Jeet Kumar has come present with the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, while admitting the factum that the petitioner has joined the investigation and he is fully cooperating, fairly stated that the investigation in the case is almost complete as such, custodial interrogation of the bail petitioner is not required therefore, he can be ordered to be enlarged on bail, subject to stringent condition, especially that he would make himself available for investigation and trial, as and when required.