NISHA VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present bail petition filed under S.438 CrPC, prayer has been made on behalf of the petitioners for grant of anticipatory bail in FIR No. 29, dated 23.3.2017 registered at Police Station Arki, Solan, Himachal Pradesh under Ss. 3 and 7 of the Essential Commodities Act, and Ss. 420, 468, 471 read with S.120B IPC.

(2.) Sequel to order dated 27.5.2019, ASI Pyare Lal has come present with the record. Mr. Sanjeev Sood, 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. Ashwani Sharma, learned Additional Advocate General, on instructions from the Investigating Officer, fairly states that pursuant to order dated 1.5.2019, both the petitioners have joined the investigation and they are fully cooperating. Mr. Sharma, learned Additional Advocate General, further informs that the investigation is almost complete and at this stage, nothing is required to be recovered from the bail petitioners, as such, in case, this court intends to enlarge them on bail, they may be directed to make themselves available for investigation/trial, as and when asked by the Investigating Officer.