RAHUL CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Rahul Chauhan, has approached this court in the instant proceedings filed under S.438 CrPC, for grant of pre-arrest bail in FIR No. 154 of 2016, dated 23.12.2016, under Ss.420, 467, 468, 471 and 120B IPC, registered at Police Station, New Shimla, Himachal Pradesh.

(2.) Sequel to order dated 21.1.2019, whereby bail petitioner was ordered to be enlarged on bail in the event of his arrest, ASI Yudhister Singh has come present with the record. Mr. Dinesh Thakur, learned Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency. Record perused and returned.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, on the instructions of the Investigating Officer, who is present in the court, fairly stated that the bail petitioner has joined the investigation in terms of order dated 21.1.2019 and he is fully cooperating. Mr. Thakur, further contended that though the investigation is complete, but amount allegedly procured by the wife of the bail petitioner on the basis of fake bills from the Himachal Pradesh Gramin Bank, Khalini Branch, is still to be recovered. He further contended that in case, this court intends to grant bail to the bail petitioner, he be directed to make himself available for investigation and trial, as and when required by the investigating agency.