RAJINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under S.439 CrPC, prayer has been made on behalf of the bail petitioner for grant of regular bail in FIR No. 185, dated 11.11.2019, under Ss. 147, 149, 380, 452, 457, 435, 427, 504, 506, 508 and 120B IPC registered at Police Station, Sarkaghat, District Mandi, Himachal Pradesh.

(2.) Sequel to order dated 10.12.2019, ASI Ravinder Kumar has come present with the record. Mr. Kunal Thakur, learned Deputy 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.) Learned Deputy Advocate General, on instructions of Investigating Officer, stated that the accused in same incident, (FIR No. 184, dated 9.11.2019, registered at Police Station Sarkaghat, Mandi, HP) has been enlarged on bail by a coordinate Bench of this Court in CrMP(M) No. 2083 of 2019. Mr. Thakur, learned Deputy Advocate General further contended that the investigation in the case is complete and Challan is likely to be presented in the competent Court of law and nothing remains to be recovered from the bail petitioner. Learned Deputy Advocate General further contended that in case this Court intends to enlarge the bail petitioner on bail, he may be imposed strict conditions and further he may be directed to associate himself with the investigation.