KARAN 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. 50, dated 27.7.2019, under Ss. 147, 148, 149, 452, 323, 307 and 325 IPC, registered at Police Station Shillai, District Sirmaur, Himachal Pradesh.

(2.) Sequel to order dated 27.9.2019, ASI Man Dass 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 the petitioner has joined the investigation and there is nothing required to be recovered from the bail petitioner. 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.