Jagmohan Singh vs Central Bureau Of Investigation
2023 Latest Caselaw 362 HP

                                                                           .

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             Cr.MP(M) No.1410 of 2022





                                             Decided on: 06.01.2023

    Jagmohan Singh                                            ....Petitioner.
                      Versus
    Central Bureau of Investigation                           ...Respondent.

    Coram


    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1


    For the petitioner :            Mr. Ajit Sharma, Advocate.

    For the respondent : Mr. A.K. Bansal, Advocate.
    Ajay Mohan Goel, Judge (Oral)

Petitioner in this case has approached the Court for the

purpose of grant of anticipatory bail, in RC No.096202150001, dated

08.06.2022, registered by CBI, Shimla Branch, District Shimla, H.P.

2. Learned counsel for the petitioner submits that

petitioner has post grant of anticipatory bail duly joined the

investigation.

3. Learned counsel for the respondent informs the Court

that final investigation report has been filed before the competent

Court of jurisdiction. On instructions, he further informed the Court

that during the course of investigation, no hindrance was created by

the petitioner.

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

.

4. Taking into consideration these facts, this petition is

allowed and order dated 28.06.2022, passed in RC

No.096202150001, dated 08.06.2022, registered by CBI, Shimla

Branch, District Shimla, H.P., is made absolute, subject to the

following conditions:­

i) Petitioner shall furnish personal bond in the sum of Rs.50,000/­ with one surety in the like amount to the satisfaction of 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.

5. It is clarified that the 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 by any of the findings so returned by this Court in

the adjudication of this petition during the 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 respondent­CBI shall be at liberty to approach

this Court for the cancellation of the bail. The petition stands

disposed of in the above terms.

Downloaded copy of this order is valid for compliance.

                   r           to               (Ajay Mohan Goel)
                                                       Judge

    January 06, 2023
       (Rishi)