DEV DUTT MISHRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petitions filed under S.438 CrPC, bail petitioners have sought anticipatory bail in FIR No. 45, dated 27.2.2015, under Ss. 420 and 120B IPC registered at Police Station, Nahan, District Sirmaur, Himachal Pradesh.

(2.) Sequel to orders dated 24.12.2019, Inspector Vivek Sharma has come present with the record. Mr. Sudhir Bhatnagar, 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. Sudhir Bhatnagar, learned Additional Advocate General, while admitting the factum that the petitioners haev joined the investigation and are fully cooperating, fairly stated that the investigation in the case is almost complete as such, custodial interrogation of the bail petitioners is not required therefore, they can be ordered to be enlarged on bail, subject to stringent condition, especially that they would make themselves available for investigation and trial, as and when required.