BALBIR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner-Balbir Sharma, who is behind the bars, has prayed for regular bail in FIR No. 188, dated 10.10.2019 under Sectin.39(1)(A) of HP Excise Act, registered at Police Station, Kala Amb, Sirmaur, Himachal Pradesh.

(2.) Sequel to order dated 22.11.2019, ASI Hem Raj has come present with the record. Mr. Sudhir Bhatnagar, 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 the petitioner has joined the investigation and there is nothing required to be recovered from the bail petitioner and as such custody of the bail petitioner is not required. 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, he may be imposed strict conditions.