NISHANT SAREEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Nishant Sareen, who is behind the bars since 11.9.2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No. 4/2019, dated 21.8.2019 under Sections 11 and 12 of Prevention of Corruption (Amended) Act, registered at police Station, SV & ACB, Solan, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 16.10.2019, Dy. S.P. Vijay Sharma, has come present alongwith the record. Mr. Sanjeev Sood, learned Additional Advocate General, has also placed on record fresh status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Mr. Sanjeev Sood, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that investigation in the case is complete and at this stage, nothing is required to be recovered from the bail petitioner. Learned Additional Advocate General contended that in case this Court intends to enlarge the bail petitioner on bail, he may be put to stringent conditions.