GAUTAM SETH Vs. STATE OF H.P.

JUDGEMENT

(1.) Bail petitioners namely Gautam Seth and Trilochan Biswal, who are behind bars since 15.2.2019, have approached this Court in the instant proceedings, filed under Section 439 Cr.PC, praying therein for grant of regular bail in case FIR No. 8/2016 dated 3.4.2016, under Sections 420, 467, 468, 471, 201, 217, 218 and 120(B) IPC and Section 13(1)(d) of the Prevention of Corruption Act, 1988, registered at Police Station State CID Bharari Shimla, H.P.

(2.) Sequel to orders dated 20.8.2019, Mr. Virender Kalia, Additional SP CID Crime Shimla-9, has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Learned Deputy Advocate General, on instructions from Investigating Officer, who is present in Court, fairly states that challan stands filed in the competent court of law and nothing remains to be recovered from the bail petitioners. He states that the bail petitioners can be ordered to be enlarged on bail subject to the condition that they shall always make themselves available for trial as and when required by the Investigating Agency. He further states that the bail petitioners may also be directed to surrender the passports so that they may not flee from the country.