MANJINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC, bail petitioner has sought anticipatory bail in FIR No. 351, dated 14.12.2019, under S.39(1) of HP Excise Act, registered at Police Station Nalagarh, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 16.12.2019, ASI Ram Lal has come present with the record. Mr. Kunal Thakur, learned Deputy 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.) Mr. Kunal Thakur, learned Deputy Advocate General, while fairly admitting the fact that the petitioner has joined the investigation and nothing remains to be recovered from him, stated that in case this Court intends to grant bail to the bail petitioner, he may be imposed strict conditions and may be directed to join the investigation as and when required by the investigating agency.