Sahil Rampal vs State Of Himachal Pradesh
2021 Latest Caselaw 2260 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       Cr.M.P. (M) No. 471 of 2021
                                   Date of decision: 18.3.2021




                                                                                   .

    Sahil Rampal.                                  ...Petitioner.
                              Versus
    State of Himachal Pradesh.                     ...Respondent.





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1




    For the Petitioner:                   Ms.Shruti  Pundiar,   Advocate,                             vice
                               r          Mr.Manohar Lal Sharma, Advocate.

    For the Respondent:                   Mr.Gaurav           Sharma,          Deputy        Advocate

                                          General.

                                          SI Dhiraj Singh, Police Station Nalagarh,
                                          present in person along with record.



                       Vivek Singh Thakur, Judge (oral)

Status report stands filed, wherein it is stated that

petitioner has joined investigation and nothing is required to be

recovered from him. Investigation is almost complete and his custodial

interrogation is not warranted at this stage.

2. Considering the contents of status report as well as

submissions of both sides, petitioner is directed to be enlarged on bail

in case FIR No. 64 of 2021, dated 27.2.2021, registered under Section

3(1)(r)(y) of the Scheduled Castes and Scheduled Tribes (Prevention

of Atrocities) Act, 1989 read with Section 34 of the Indian Penal Code,

in Police Station Nalagarh, District Solan, H.P., subject to his furnishing

personal bond in the um of `50,000/- with one surety in the like amount

to the satisfaction of trial Court within two weeks from today and also

subject to the following conditions:-

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

(i) That the petitioner shall make himself available to the police or any other Investigating Agency or Court in the present case as and when required;

(ii) that he shall not directly or indirectly 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 Court or to any police officer or tamper with the evidence. He shall not, in any manner,

try to overawe or influence or intimidate the prosecution witnesses;

(iii) that he shall not obstruct the smooth progress of the investigation/trial;

(iv)

(v)

that he shall not commit the offence similar to the offence to which he is accused or suspected;

that he shall not misuse his liberty in any manner;

                (vi)     that he shall not jump over the bail;

                (vii)    that he shall keep on informing about the change in address,

landline number and/or mobile number, if any, for his

availability to Police and/or during trial;

(viii) he shall not leave India without permission of the Court.

3. It will be open to the prosecution to apply for imposing

and/or to the trial Court to impose any other condition on the petitioner

as deemed necessary in the facts and circumstances of the case and in

the interest of justice and thereupon, it will also be open to the trial

Court to impose any other or further condition on the petitioner as it

may deem necessary in the interest of justice.

4. In case the petitioner violates any conditions imposed upon

him, his bail shall be liable to be cancelled. In such eventuality,

prosecution may approach the competent Court of law for cancellation

of bail, in accordance with law.

5. Learned trial Court is directed to comply with the directions

issued by the High Court, vide communication No.HHC.VIG./Misc.

Instructions/93-IV.7139 dated 18.03.2013.

6. Observations made in this petition hereinbefore shall not

affect the merits of the case in any manner and are strictly confined for

the disposal of the bail application.

.

7. The petitioner is permitted to produce copy of order

downloaded from the High Court website and the trial Court shall not

insist for certified copy of the order, however, he may verify the order

from the High Court website or otherwise.

The petition stands disposed of in the aforesaid terms.

Dasti copy on usual terms.

                                                     (Vivek Singh Thakur),
    18th March, 2021                                       Judge.
         (Keshav)