ROHIT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Rohit Kumar, who is behind the bars since 10.10.2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No.188/19 dated 10.10.2019, under Sections 39(1) of H.P. Excise Act, registered at police Station, Kala Amb, District Sirmour, H.P.

(2.) Sequel to order dated 5.11.2019, S.I. Baldev Singh has come present alongwith the record. Mr. Sanjeev Sood, Whether the reporters of the local papers may be allowed to see the judgment? 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.

(3.) Mr. Sanjeev Sood, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that investigation in the case is complete and at this stage, nothing is required to be recovered from the bail petitioner. Lastly, learned Additional Advocate General contended that in case this Court intends to enlarge the bail petitioner on bail, he may be put to stringent conditions.