Citation : 2021 Latest Caselaw 3612 HP
Judgement Date : 5 August, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CRMPM No.: 834 of 2021
Decided on: 05.08.2021
.
Kushal Kumar ....Petitioner.
Versus
State of Himachal Pradesh ...Respondent.
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No
For the petitioner : Mr. Vijay Bir Singh, Advocate.
For the respondent : M/s Sumesh Raj, Adarsh Sharma
and Sanjeev Sood, Addl. Advocate
r Generals with M/s J.S. Guleria
and Kamal Kant Chandel, Deputy
Advocate General.
(Through Video Conference)
Ajay Mohan Goel, Judge (Oral)
Status report has been filed, which is perused and
taken on record.
2. Heard.
3. On instructions, learned Deputy Advocate
General submits that petitioner has joined the
investigation as and when directed by the Investigating
Officer. Further, as of now, no recovery etc. is to be
1 Whether reporters of the local papers may be allowed to see the judgment?
effected at his instance. However, as per him, grant of
anticipatory bail is not warranted in the facts of the case.
.
4. I have heard learned Counsel for the parties
and also gone through the status report.
5. It is not in dispute that after the grant of bail,
the petitioner has duly participated in the course of
investigation and has not created any hindrance in the
same. It is further not the allegation of the prosecution
that in the interregnum, post grant of anticipatory bail,
the petitioner has either tried to influence any witness or
has created any other impediment in the course of the
investigation.
6. Therefore, keeping into consideration the fact
that the investigation is now complete, this petition is
allowed and order dated 03.05.2021 is made absolute,
however, subject to the following conditions:-
i) Petitioner shall furnish personal bond in the sum of `50,000/- with one surety in the like amount to the satisfaction of the learned Trial Court within a period of two weeks from today.
ii) He shall make himself available for the purpose of interrogation, if so required and regularly attend the trial Court on each and every date of hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;
iii) He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.
iv) He shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to
.
dissuade him/her from disclosing such facts to the Court
or the Police Officer; and
v) He shall not leave the territory of India without prior permission of the Court.
7. It is clarified that findings which have been
returned by this Court while deciding this petition are
only for the purpose of adjudication of the present bail
petition and learned trial Court shall not be influenced,
in any manner, whatsoever, by any of the findings so
returned by this Court in the adjudication of this
petition, during the course of trial of the case. It is
further clarified that in case the petitioner does not
complies with the conditions which have been imposed
upon him while granting the present bail, the State shall
be at liberty to approach this Court for the cancellation of
the bail. Petition stands disposed of in the above terms.
Copy dasti.
(Ajay Mohan Goel) Judge August 05, 2021 (narender
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