BHISHM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Court after having taken the petitioner into custody on 17.9.2019, in FIR No. 135, dated 12.9.2019, under S.3(1)(r),(s),(q) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Ss. 120B and 506 IPC, registered with Police Station, Dharamshala, District Kangra, Himachal Pradesh, released him on bail subject to furnishing personal bonds in the sum of Rs.20,000/- to the satisfaction of learned Additional Registrar (Judicial).

(2.) Sequel to order dated 17.9.2019, Shri Tilak Raj, Dy.SP/SDPOhas come present with the record. 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.) Learned Additional Advocate General, on the instructions of the Investigating Officer, fairly stated that the petitioner has joined the investigation and there is nothing required to be recovered from the bail petitioner. However, learned Additional Advocate General, while expressing his apprehension that in the event of bail petitioner being enlarged on bail, he may flee from justice or tamper with the prosecution evidence, stated that, in case, this Court intends to enlarge the petitioner on bail, he may be imposed strict conditions.