SAHIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.439 CrPC, bail petitioner has prayed for regular bail in FIR No. 94, dated 11.8.2019, under Ss. 419, 420, 212 and 120B IPC, registered at Police Station Bhawarna, District Kangra, Himachal Pradesh.

(2.) Sequel to order dated 15.10.2019, ASI Kuldeep Singh has 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 nothing is required to be recovered from the bail petitioner and as such, his custody is not required at this stage. 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, strict conditions may be imposed upon him.