DEEPAK BHARDWAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC, bail petitioner has prayed for anticipatory bail in FIR No. 58, dated 20.6.2018 under Ss. 420, 467, 468, 471 and 120B/34 IPC registered at Police Station Bharmour, Chamba, Himachal Pradesh.

(2.) Sequel to order dated 8.11.2019, SI Ravinder Nath has come present with the record. Mr. Kunal Thakur, learned Deputy Advocate General has also placed on record status report Whether reporters of the local papers may be allowed to see the judgment? prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Learned Deputy Advocate General, on instructions of Investigating Officer, who is present in court, fairly states that in terms of order dated 8.11.2019, bail petitioner has joined the investigation and is fully cooperating. Learned Deputy Advocate General further states that a sum of Rs.3.00 Lakh, which was allegedly deposited by complainant in his account, has been also deposited with the police. Mr. Kunal Thakur, learned Deputy Advocate General contended that though keeping in view the gravity of offence alleged to have been committed by bail petitioner, he does not deserve any leniency but in case this Court intends to enlarge him on bail, he may be put to stringent conditions.