RAJ KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 12.12.2019, whereby the petitioner had surrendered before this Court and was enlarged on bail in connection with FIR No. 111/19 dated 3.12.2019, under Sections 3(1) (R) (S) of the SC/ST (Prevention of Atrocities) Act, 1989, registered at PS Janjhehli, District Mandi, H.P., ASI Mohan Joshi, I/o P.S. Janjhehli, District Mandi, H.P., has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(2.) Learned Deputy Advocate General, on instructions from Investigating Officer, who is present in Court, fairly stated that petitioner has joined the investigation in terms of previous order dated 12.12.2019, passed by this Court and her custodial interrogation is not required. He on the instructions of Investigating Officer also stated that State has no objection in case, the petitioner is ordered to be enlarged on bail subject to condition that she shall always make herself available as and when required by the Investigating Agency.

(3.) Needless to say object of the bail is to secure the attendance of the accused in the trial and the proper test to be applied in the solution of the question whether bail should be granted or refused is whether it is probable that the party will appear to take his trial.