PRAKASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC, bail petitioner has prayed for anticipatory bail in FIR No. 2, dated 2.9.2019, under Ss.420, 468, 471, 409 and 120B IPC, Police Station State Vigilance and Anti Corruption Bureau, Shimla, Himachal Pradesh

(2.) Sequel to order dated 9.9.2019, Inspector Deepak Kumar has come present with the record. 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.) Learned Additional Advocate General, on the instructions of the Investigating Officer, fairly stated that there is nothing required to be recovered from the bail petitioner.