JASDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of the present petition filed under Section 439 of the Code of Criminal Procedure, prayer has been made on behalf of the bail petitioner for grant of regular bail in case 17/2019, dated 06.01.2019, under Sections 341, 323, 324 & 307 of the Indian Penal Code, registered at Police Station, Sadar Hamirpur.

(2.) Sequel to order dated 29.5.2019, ASI Raj Kumar has come present alongwith the record. Mr. Ashwani Sharma, 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.

(3.) Mr. Ashwani Sharma, learned Additional Advocate General, fairly contended that investigation in the present case is complete and nothing is required to be recovered from the bail petitioner. He also contended that in case this Court intends to enlarge the petitioner on bail, he may be directed to make himself available for investigation/trial, as and when called for.