SUJATA BEHERA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under S.438 CrPC, prayer has been made on behalf of the bail petitioner, Smt. Sujata Behera for grant of pre-arrest bail in FIR No. 154 of 2019, under Ss. 406, 420B and 120B Penal Code registered at Police Station Paonta Sahib, District Sirmaur, Himachal Pradesh.

(2.) Mr. Kunal Thakur, learned Deputy Advocate General, states that though the Investigating Officer is not present on account of some miscommunication, but he has been telephonically informed that pursuant to order dated 21.6.2019, bail petitioner has joined investigation and she is fully cooperating. Mr. Thakur, learned Deputy Advocate General further states that custodial interrogation of the bail petitioner is not required at this stage and in case, this Court intends to enlarge her on bail, she may be directed to make herself available for investigation/trial as and when directed.

(3.) Since bail petitioner has already joined the investigation and is fully cooperating with the investigating agency, this court sees no reason to send the bail petitioner for custodial interrogation, especially when investigation is complete and nothing is required to be recovered from the bail petitioner.