MEHAR CHAND THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 20.11.2019, whereby this Court after having taken the petitioner into custody in case FIR No.34 of 2017, dated 28.03.2017, under Section 420 IPC registered at Police Station, Karsog, District Mandi, Himachal Pradesh, released him on bail subject to his furnishing personal bonds in the sum of Rs. 50,000/- with one surety in the like amount each, to the satisfaction of the Investigating Officer, ASI Amarjeet Singh has come present alongwith the record. Mr. Sanjeev Sood, 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.

(2.) Mr. Sanjeev Sood, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that pursuant to order dated 20.11.2019, bail petitioner has joined the investigation and he is fully cooperating. He further stated that as per instructions imparted to him, nothing remains to be recovered from the bail petitioner. However, Mr. Sanjeev Sood further contended that at this stage nothing is required to be recovered from the bail petitioner and as such, his custodial interrogation is not required and he can be ordered to be enlarged on bail subject to the condition that he shall make himself available for interrogation and trial as and when called by the investigating agency.

(3.) In view of the aforesaid fair submissions having been made by Mr. Sanjeev Sood, learned Additional Advocate General, this Court sees no reason for custodial interrogation of the bail petitioner and, as such, he deserves to be enlarged on bail.