JAGDISH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Court after having taken the petitioners into custody on 28.8.2019, in case FIR No. 155, dated 18.8.2019, under Ss. 504 and 506 IPC and S.3(I)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Dhalli, Shimla, released them on bail subject to furnishing personal bonds in the sum of Rs. 25,000/- each to the satisfaction of learned Additional Registrar (Judicial).

(2.) Today, sequel to order dated 28.8.2019, HC Anil Kumar, Police Station Dhalli, has come present with the record. Mr. Sanjeev Sood, 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. Sanjeev Sood, learned Additional Advocate General, on the instructions of HC Anil Kumar, stated that pursuant to order dated 28.8.2019, bail petitioners have joined the investigation and they are fully cooperating. He further stated that as per instructions imparted to him, nothing remains to be recovered from the bail petitioners, as such, their custodial interrogation is not required. Careful perusal of status report filed in the court further reveals that the complainant, after having lodged FIR against bail petitioners, is not coming forward to associate himself with the investigation enabling the investigating agency to conclude the investigation. It has been categorically stated in the status report that investigating agency, after lodging of complaint on 23.8.2019, has been regularly trying to contact the complainant on his mobile phone and through email, but he is not coming forward.