Ravinder Kumar vs State Of Himachal Pradesh
2021 Latest Caselaw 541 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            Cr.MP(M) No. 2251 of 2020




                                                                          .
                                            Decided on:   08.01.2021





    Ravinder Kumar                            ....Petitioner.
                     Versus





    State of Himachal Pradesh                 ...Respondent.
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No




    For the petitioner : Mr. Ravi Tanta, Advocate.
    For the respondent : Mr. Sumesh Raj, Mr. Dinesh Thakur
                         and Mr. Sanjeev Sood, Additional
                     r   Advocates General, with Ms.     Divya

                         Sood, Deputy Advocate General.
                         (Through Video Conferencing).

    Ajay Mohan Goel, Judge (Oral)

By way of this petition, filed under Section 439 of

Cr.P.C., the petitioner has prayed for his enlargement on bail,

in case FIR No.17 of 2014, dated 19.01.2014, registered under

Section 302 of the Indian Penal Code and Sections 27, 54 and

59 of the Arms Act, registered at Police Station Nalagarh,

District Solan, H.P.

2. When this case was taken up for consideration on

07.01.2021, the following order was passed:-

Whether reporters of the local papers may be allowed to see the judgment?

"Learned Counsel for the petitioner has made a limited prayer in this case. He submits that the

.

marriage of son of the petitioner is to be

solemnized from 13.01.2021 onwards and it will be in the interest of justice, in case, this Court

permits the petitioner to join the marriage of his son by releasing him on bail from 12th January, 2021 for a week.

Mr. Divya Sood, learned Deputy Advocate General submits that she may be granted some

time to have instructions in the matter.

List on 08.01.2021, as prayed for."

2. Today, learned Additional Advocate General, on

instructions, submits that the petitioner be released on bail

for a period of one week as from 12.01.2021, but by imposing

stringent conditions upon him.

3. Accordingly, this petition is disposed of with, the

direction that the petitioner shall be released on bail w.e.f.

12.01.2021, upto 18.01.2021. In other words, the petitioner

will have to surrender himself before the Jail Superintendent,

Open Jail, Kanda, District Shimla, H.P., before 5.00 p.m., on

18.01.2021. This order is subject to the petitioner's furnishing

personal bond to the tune of Rs.50,000/- with one surety in the

like amount, to the satisfaction of the Jail Superintendent,

Open Jail, Kanda, District Shimla, H.P. For the purpose of

.

petitioner attending the marriage ceremony of his son, he

shall be accompanied by two constables and the petitioner to

bear the expenses of said two constables as may be

subsequently intimated by the Jail Superintendent, Open Jail,

Kanda, District Shimla, H.P., to the petitioner.

Copy dasti

(Ajay Mohan Goel) Judge

January 08, 2021 (Rishi)